Ram Sewak vs State Of U.P. Thru ...
2019 Latest Caselaw 4035 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 11606 of 2019
 
Petitioner :- Ram Sewak
 
Respondent :- State Of U.P. Thru Prin.Secy.Nagar Vikas Lucknow & Ors.
 
Counsel for Petitioner :- Anand Mani Tripathi
 
Counsel for Respondent :- C.S.C.,Ram Kumar Singh,Ripu Daman Shahi
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Anand Mani Tripathi, learned counsel for the petitioner, R.D. Shahi, learned counsel for the opposite party No.4 and Sri Ram Kumar Singh, learned counsel for the opposite party No.5, while the learned Standing Counsel has put in appearance for the State-respondents.

Sri R.D. Shahi, learned counsel for the opposite party No.4 has filed the counter affidavit, today in the Court, the same is taken on record.

No counter affidavit has been filed on behalf of opposite party No.5 and Sri Ram Kumar Singh, learned counsel for the opposite party No.5 has submitted that on account of Parliamentary Election at Barabanki, which is scheduled to be held on 06.05.2019, the counter affidavit on behalf of opposite party No.5 could not be filed.

Learned counsel for the opposite party No.5 is granted a week's time to file the counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this petition on 14.05.2019 as fresh.

The interim protection granted vide order dated 25.04.2019 shall be extended till the next date of listing.

Order Date :- 2.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]