C/M Shiv Kanya Purva Madhyamik ... vs State Of U.P. And 3 Others
2019 Latest Caselaw 464 ALL

Citation : 2019 Latest Caselaw 464 ALL
Judgement Date : 5 March, 2019

Allahabad High Court

C/M Shiv Kanya Purva Madhyamik ... vs State Of U.P. And 3 Others on 5 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 21042 of 2018
 

 
Petitioner :- C/M Shiv Kanya Purva Madhyamik Vidyalaya And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Sunil Kumar Singh
 
Counsel for Respondent :- C.S.C.,Bhanu Pratap Singh
 

 
Hon'ble Prakash Padia,J.

The matte is listed under the heading of date fixed. No one is present on behalf of petitioners. Learned Standing Counsel as well as Mr. B. P. Singh, learned counsel for the respondent nos.2, 3 and 4 is present.

It is contended by learned counsel for the respondents that till date no rejoinder affidavit has been filed by the petitioners.

In the circumstances, three weeks further time is granted to the learned counsel for the petitioners to file rejoinder affidavit.

List this matter in the week commencing 8.4.2018. It is made clear that the Court is not extending the interim order granted in the present case on 28.9.2018.

Order Date :- 5.3.2019

Pramod Tripathi