Allahabad High Court
Ghanshyam Pandey vs Union Of India And 2 Others on 1 November, 2019
Bench: Bharati Sapru, Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 1858 of 2019 Petitioner :- Ghanshyam Pandey Respondent :- Union Of India And 2 Others Counsel for Petitioner :- Rajan Upadhyay Counsel for Respondent :- A.S.G.I.,Sanjay Kumar Om Hon'ble Bharati Sapru,J.
Hon'ble Rohit Ranjan Agarwal,J.
The petitioner has not made any declaration under sub-rule (3-A) of Rule 1 of Chapter XXII of the Allahabad High Court Rules.
Learned counsel for the petitioner prays for and is granted a week's time to file a supplementary affidavit making declaration in terms of the aforesaid Rules.
Put up this case on 8.11.2019 as a fresh.
In case the declaration is not filed, the petition will stand dismissed.
Order Date :- 1.11.2019 AKJ