Amitansh Tripathi vs State Of U P And 5 Others
2019 Latest Caselaw 1115 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 23397 of 2018
 

 
Petitioner :- Amitansh Tripathi
 
Respondent :- State Of U P And 5 Others
 
Counsel for Petitioner :- Satya Prakash
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Prakash Padia,J.

On 14.2.2019 following order was passed :-

"Vide order dated 26.11.2018 second respondent was granted four weeks time to file a counter affidavit after concluding the preliminary enquiry against the responsible persons.

When the matter was taken today again a request was made by Sri Amit Manohar, learned Addl. Chief Standing Counsel for granting some more time to file counter affidavit.

In the circumstances, three weeks further time is granted to the learned Standing Counsel to file counter affidavit/comply with the order dated 26.11.2018.

On the next date in case counter affidavit is not filed, the Secretary, Examination Regulatory Authority,Allahabad will remain present before this Court.

List this matter on 13th March, 2019."

When the matter was taken up today an application was submitted by Mr. Amit Manohar, learned Additional Chief Standing Counsel on behalf of Secretary, Examination Regulatory Authority, Allahabad to grant some more time to comply with the order passed by this Court from time to time. It is further contended that the respondents will comply with the order dated 26.11.2018 in its letter and spirit.

On the request of Mr. Amit Manohar, learned Additional Chief Standing Counsel, put up on 25.3.2019 in the additional cause list. On the said date, if the order dated 26.11.2018 is not complied with then the Secretary, Examination Regulatory Authority, Allahabad will remain present before this Court.

Order Date :- 13.3.2019

Pramod Tripathi