Kuwar Singh Burman vs State Of U.P. Thru Chief Secy. & ...
2019 Latest Caselaw 4031 ALL

Citation : 2019 Latest Caselaw 4031 ALL
Judgement Date : 2 May, 2019

Allahabad High Court

Kuwar Singh Burman vs State Of U.P. Thru Chief Secy. & ... on 2 May, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 997 of 2019
 
Petitioner :- Kuwar Singh Burman
 
Respondent :- State Of U.P. Thru Chief Secy. & Ors.
 
Counsel for Petitioner :- Sunil Kumar,Vikrant Prakash
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Rajesh Singh Chauhan,J.

Sri Sunil Kumar, learned counsel for the petitioner, who comes from outside, has submitted that despite the order being passed by this Court, no counter affidavit has been filed.

Therefore, as a last opportunity, three weeks further time and no more is granted to the opposite parties to file the counter affidavit.

It is made clear that copy of the counter affidavit shall be served upon the learned counsel for the petitioner by 30.05.2019.

Learned counsel for the petitioner thereafter may file rejoinder affidavit within two weeks.

List this petition on 04.07.2019.

Order Date :- 2.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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Kuwar Singh Burman vs State Of U.P. Thru Chief Secy. & ...
2019 Latest Caselaw 4031 ALL

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Kuwar Singh Burman vs State Of U.P. Thru Chief Secy. & ...
2019 Latest Caselaw 4031 ALL