Allahabad High Court
The Director U.P.Council Of Sugar Cane ... vs Virendra Kumar Mishra And Ors. on 17 September, 2019
Author: Sangeeta Chandra
Bench: Sangeeta Chandra
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 25 Case :- MISC. SINGLE No. - 189 of 2012 Petitioner :- The Director U.P.Council Of Sugar Cane Research And Ors. Respondent :- Virendra Kumar Mishra And Ors. Counsel for Petitioner :- Anil Srivastava Counsel for Respondent :- C.S.C.,Rajesh Kumar Tewari,S.N.Pandey Hon'ble Mrs. Sangeeta Chandra,J.
Learned counsel for the petitioners is present. He has pointed out the order dated 26.2.2019. He says that till date, no counter affidavit has been filed by the contesting respondent no.1.
From a perusal of the order sheet, it appears that on 9.5.2019, Sri Rajesh Kumar Tewari had appeared for the respondent no.1 and this Court had directed that whenever the case is next listed, the name of Sri Rajesh Kumar Tewari be shown in the cause list as appearing for the respondent.
The name of Sri Rajesh Kumar Tewari has already been shown in the cause list. However, he is not present nor any counter affidavit has been filed by him.
No further time can be granted in view of the order passed by this Court on 26.2.2019.
The opportunity to file counter affidavit is closed to the contesting respondent.
After hearing the learned counsel for the petitioners at some length, this Court finds that several pleadings are missing.
Learned counsel for the petitioners shall file an appropriate amendment application after serving a copy of the same upon Sri Rajesh Kumar Tewari, who appears for the contesting respondent.
List in the next month.
Order Date :- 17.9.2019 Sachin