WPMS/3190/2022
2023 Latest Caselaw 1332 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  IA No. 2 of 2023
                                  In
                                  WPMS No. 3184 of 2022
                                  With
                                  IA No. 2 of 2023
                                  In
                                  WPMS No. 3190 of 2022
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Lalit Belwal, Advocate, for the petitioner.

Mr. Rajendra Singh Azad, Advocate, for the respondent.

These are two connected Writ Petitions, arising out of the judgment of the Permanent Lok Adalat, which are listed today along with the Money Withdrawal Application.

The respondents after having put in appearance, instead of choosing to file the counter affidavit, have preferred the Money Withdrawal Applications.

It would suffice the purpose, in case, the respondent files the counter affidavit. In case, counter affidavit is not file, the Writ Petitions would be adjudicated on merits.

Learned counsel for the respondent prays for and is granted three weeks' time to file the counter affidavit.

List immediately thereafter, or as soon as the counter affidavit is filed.

Interim order, if any, would remain extended till the next date of listing.

(Sharad Kumar Sharma, J.) Dated 15.05.2023 Shiv