Allahabad High Court
Ram Avtar Verma & Others vs A.C.M.I./Delegated Authority & Others on 12 July, 2010
Author: Devendra Pratap Singh
Bench: Devendra Pratap Singh
Court No. - 7 Case :- WRIT - A No. - 35621 of 2000 Petitioner :- Ram Avtar Verma & Others Respondent :- A.C.M.I./Delegated Authority & Others Petitioner Counsel :- A.N. Sinha Respondent Counsel :- C.S.C.,Anil Kumar Singh Hon'ble Devendra Pratap Singh,J.
Learned counsel for the petitioner states that he has filed an affidavit in both the cases on 10th of March 2010 which is not on record. Office is directed to trace out the said affidavit and place it on record. Learned counsel for the respondent may file a counter affidavit. As Sri L.P.Singh, learned counsel appearing in the connected petition, has expired, issue administrative notices returnable within six weeks to enable him to engage another counsel. List after eight weeks.
Order Date :- 12.7.2010 PKG