Allahabad High Court
Hindalco Industries Limited & Another vs The U.P. Jal Vidyut Nigam Ltd. Through ... on 29 January, 2010
Bench: Devi Prasad Singh, Devendra Kumar Arora
Court No. - 27 Case :- MISC. BENCH No. - 2219 of 2001 Petitioner :- Hindalco Industries Limited & Another Respondent :- The U.P. Jal Vidyut Nigam Ltd. Through Its Managing Director Petitioner Counsel :- Sailesh Kumar,V.K.Upadhya Respondent Counsel :- C.S.C.,Nirad Kumar Hon'ble Devi Prasad Singh,J.
Hon'ble Devendra Kumar Arora,J.
Case called out.
None appears for the respondents although learned counsel for the petitioner is present.
Despite lapse of about nine years counter affidavit has not been filed. As prayed, two weeks and no more time is allowed for filing counter affidavit. Rejoinder Affidavit, if any, may be filed within three days thereafter. In case, counter affidavit is not filed by the next date of listing, the Deputy General Manager (HQ) , U.P. Jal Vidyut Nigam Ltd. Lucknow (Opposite Party No. 2) shall appear in person before this Court alongwith other authorities to assist this Court on the next date of listing. The Registry shall send copy of this order to the respondent no. 1 forthwith. List on 11.2.2010 alongwith W.P. No. 2530 (MB) of 1994. Interim Order, granted earlier, shall continue till next date of listing. Order Date :- 29.1.2010 ashok