Dr. Ratnesh Kumar vs Union Of India Thru.Secy. Deptt. ...
2019 Latest Caselaw 1564 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 629 of 2017
 
Petitioner :- Dr. Ratnesh Kumar
 
Respondent :- Union Of India Thru.Secy. Deptt. Of Empowerment & 4 Ors.
 
Counsel for Petitioner :- Sudeep Seth
 
Counsel for Respondent :- A.S.G.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Sri Sudeep Seth, learned counsel for the petitioner has drawn attention of this Court towards order of this Court dated 16.08.2018, whereby this Court has granted four weeks' time to file the counter affidavit. It has further been indicated in this order that in case the counter affidavit is not filed within the time stipulated above, the matter may proceed ex-parte.

As per Sri Seth, this order has been communicated to the learned Assistant Solicitor General of India on 20.08.2018.

This is a matter of Senior Citizen.

Since no counter affidavit has been filed in compliance of order dated 16.08.2018 and this Court had directed that the matter may be heard ex-parte if the counter affidavit is not filed, therefore, list this petition on 03.04.2019 within top five cases for peremptory hearing.

Order Date :- 25.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]