Allahabad High Court
Thakur Prasad Vishwakarma And Others vs State Of U.P. Through Secretary Energy ... on 12 July, 2010
Author: Yogesh Chandra Gupta
Bench: Yogesh Chandra Gupta
Court No. - 9 Case :- SERVICE SINGLE No. - 2213 of 2010 Petitioner :- Thakur Prasad Vishwakarma And Others Respondent :- State Of U.P. Through Secretary Energy Deptt.Lucknow And Ors Petitioner Counsel :- Vishal Singh Respondent Counsel :- C.S.C.,S.S.Asthana Hon'ble Yogesh Chandra Gupta,J.
Learned counsel for the petitioner is present. No counter affidavit from the side of respondent has been filed.
It is submitted by the learned counsel for the petitioner that on earlier five occasions, time was granted to file objection/counter affidavit but till date no counter affidavit or objection has been filed.
List in the next cause list before the appropriate Bench.
The case shall not be treated as part heard and tied up to this Bench.
Counter affidavit/objection may be filed in the meanwhile.
Order Date :- 12.7.2010 NS