Allahabad High Court
Jai Karan vs D.D.C. & Others on 14 July, 2010
Author: Yogendra Kumar Sangal
Bench: Yogendra Kumar Sangal
Court No. - 10 Case :- CONSOLIDATION No. - 1035 of 1986 Petitioner :- Jai Karan Respondent :- D.D.C. & Others Petitioner Counsel :- Raj Kumar Respondent Counsel :- C.S.C.,Avadhesh Kumar,Qamar Ahmad Hon'ble Yogendra Kumar Sangal,J.
C.M. Application No. 66814 of 2010 This is an application for recalling the order dated 19.05.2010 passed by this Court. This application has been moved on 12.07.2010. There is delay in moving the application, but no application has been filed for condonation of delay along with the application.
Although, learned counsel for the applicants states that copy of the application was given to the learned standing counsel for the Respondents No. 1 and 2. But the copy of the application was not provided to the private respondents No. 3 to 6.
Learned counsel for the applicants is directed to provide the copy of the application to the private respondents No. 3 to 6 within 10 days for filing counter affidavit.
Counter affidavit, if any, be filed in another within 10 days. Rejoinder affidavit, if any, be filed within 7 days thereafter.
List the matter thereafter.
Order Date :- 14.7.2010 Rakesh