Yamini Bhushan Tripathi vs State Of U.P. Thru. Prin. Secy. ...
2019 Latest Caselaw 761 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 1225 of 2019
 
Petitioner :- Yamini Bhushan Tripathi
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Energy & Ors.
 
Counsel for Petitioner :- Rakesh Pathak,Vijay Pathak
 
Counsel for Respondent :- C.S.C.,Vikrant Raghuvanshi
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

In compliance of order dated 24.01.2019, Sri Vikrant Raghuvanshi, learned counsel for the opposite parties has submitted that he has however received instructions in the matter, but as per him those instructions are not complete, therefore, he may be granted one week's further time to seek complete instructions in the matter in terms of order dated 24.01.2019.

Since the instructions have been received by the learned counsel for the opposite parties, therefore, he may file counter affidavit within a period of ten days. Rejoinder affidavit, if any, may be filed within four days thereafter.

List this petition in the week commencing 25.03.2019 as fresh.

Order Date :- 7.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]