Dharmraj Shukla vs State Of U.P. Thru ...
2019 Latest Caselaw 1688 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 9739 of 2018
 
Petitioner :- Dharmraj Shukla
 
Respondent :- State Of U.P. Thru Prin.Secy.Ayush Deptt. Lucknow & Ors.
 
Counsel for Petitioner :- Sharad Pathak
 
Counsel for Respondent :- C.S.C.,Dr Surendra Kumar Tripath
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Sharad Pathak, learned counsel for the petitioner, Dr. Udai Veer Singh, learned Additional Chief Standing Counsel for the State-respondent and Dr. Surendra Kumar Tripathi, learned counsel for the opposite party Nos.2 and 3.

Sri Pathak has filed rejoinder affidavit to the short counter affidavit filed on behalf of opposite party No.1, the same is taken on record.

The paper-book reveals that the short counter affidavit filed by the State-respondent is not on record.

As per Dr. Udai Veer Singh, the said short counter affidavit was filed on 14.03.2019 in the Registry of this Court.

List this petition on 03.04.2019.

Office is directed to trace out the said short counter affidavit and place it on record.

Since the pleadings have already been exchanged in this case, therefore, the matter may be heard peremptorily.

Sri Sharad Pathak, learned counsel for the petitioner is given liberty to make a mention for taking up this case out of turn.

Order Date :- 26.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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(C.M. Application No.11090 of 2019)

In Re:-

Case :- SERVICE SINGLE No. - 9739 of 2018

Petitioner :- Dharmraj Shukla

Respondent :- State Of U.P. Thru Prin.Secy.Ayush Deptt. Lucknow & Ors.

Counsel for Petitioner :- Sharad Pathak

Counsel for Respondent :- C.S.C.,Dr Surendra Kumar Tripath

Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties on the application for amendment.

Sri Sharad Pathak, learned counsel for the petitioner has submitted that the amendment is formal, therefore, amendment application may be allowed.

Learned counsel for the opposite parties have no objection if the application for amendment is allowed.

Accordingly, the application for amendment is allowed.

Let the necessary amendment be incorporated within 24 hours.

Order Date :- 26.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]