Kripa Shanker Tripathi vs State Of U.P. And Others
2019 Latest Caselaw 2070 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 22271 of 2010
 

 
Petitioner :- Kripa Shanker Tripathi
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- J. N. Sharma
 
Counsel for Respondent :- C. S. C.,A. K. Singh
 

 
Hon'ble Prakash Padia,J.

On 16.1.2019 following order was passed :-

"Vide order dated 29.04.2010, learned Standing Counsel was directed to file counter affidavit.

Till date no counter affidavit has been filed.

In the circumstances, learned Standing Counsel who is representing respondent Nos.1, 2 and 3 is granted four weeks' time and no more time to file counter affidavit, one week thereafter to file rejoinder affidavit.

List the matter immediately after expiry of the aforesaid period."

It is unfortunate that inspite of the stop order no counter affidavit has been filed till date.

Mr. J. N. Sharma, learned counsel for the petitioner contended that the matter is pending consideration before this Court since the year 2010. Vide order dated 29.4.2010 first time, time was granted to the respondents to file counter affidavit. It is further contended by him that due to non action on part of the respondents petitioner is suffering irreparable loss.

List on 15.4.2019. If on or before the said date no counter affidavit is filed, the respondent no.3/Chief Medical Officer, Allahabad, will remain present before this Court on the said date.

Order Date :- 29.3.2019

Pramod Tripathi