Smt. Nirmala Gupta vs State Of U.P. And 2 Ors.
2019 Latest Caselaw 2100 ALL

Citation : 2019 Latest Caselaw 2100 ALL
Judgement Date : 29 March, 2019

Allahabad High Court

Smt. Nirmala Gupta vs State Of U.P. And 2 Ors. on 29 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 41230 of 2016
 

 
Petitioner :- Smt. Nirmala Gupta
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Awadh Narain Rai
 
Counsel for Respondent :- C.S.C.,Sunil Kumar Singh
 

 
Hon'ble Prakash Padia,J.

On 30.1.2018 following order was passed :-

"Despite grant of opportunity, none of the respondents have filed counter affidavit.

As a last indulgence, six weeks and no more time is allowed to respondents to file counter affidavit. Rejoinder affidavit may also be filed within two weeks thereafter.

List thereafter."

It is unfortunate that inspite of the stop order no counter affidavit was filed.

List on 22.4.2019. If on or before the said date, no counter affidavit is filed, the respondent no.2/Deputy Director of Education (Basic), Gorakhpur Region, Gorakhpur, will remain present before this Court on the said date.

Order Date :- 29.3.2019

Pramod Tripathi