Sonu Verma vs State Of U.P. Thru Secy.Finance ...
2019 Latest Caselaw 2106 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 7674 of 2019
 
Petitioner :- Sonu Verma
 
Respondent :- State Of U.P. Thru Secy.Finance Lucknow And Ors.
 
Counsel for Petitioner :- Sm Singh Royekwar,Sumeet Tahilramani
 
Counsel for Respondent :- C.S.C.,Gaurav Mehrotra
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

In compliance of order dated 15.03.2019, Sri Gaurav Mehrotra, learned counsel for the opposite parties has submitted that he has received the complete instructions in the matter and he may be granted a week's time to file the counter affidavit/ short counter affidavit bring on record the complete instructions so provided to him.

Time prayed for is granted.

Let the counter affidavit/ short counter affidavit be filed within a period of one week. Rejoinder affidavit, if any, may be filed within three days thereafter.

List this petition on 11.04.2019 as fresh.

Order Date :- 29.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]