Sri Nivas vs State Of U.P. And 6 Ors.
2019 Latest Caselaw 1898 ALL

Citation : 2019 Latest Caselaw 1898 ALL
Judgement Date : 28 March, 2019

Allahabad High Court

Sri Nivas vs State Of U.P. And 6 Ors. on 28 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 8565 of 2018
 

 
Petitioner :- Sri Nivas
 
Respondent :- State Of U.P. And 6 Ors.
 
Counsel for Petitioner :- Vimal Chandra Mishra,Kamal Kumar Kesherwani
 
Counsel for Respondent :- C.S.C.,Santosh Kumar
 

 
Hon'ble Prakash Padia,J.

Vide orders dated 23.3.2018 and 21.2.2019 respondents were granted time to file counter affidavit but till date no counter affidavit has been filed.

In the circumstances, two weeks and no more time is granted to Mr. Santosh Kumar, learned counsel for the respondent-District Basic Education Officer, Shahjahanpur, to file counter affidavit. Rejoinder affidavit may be filed within three days, thereafter.

List on 16.4.2019.

Order Date :- 28.3.2019

Pramod Tripathi

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