BHEEKAM CHANDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri M.K. Gupta learned Counsel appearing for the petitioner, Sri B.B. Paul assisted by Sri A.P. Pal, who has appeared on behalf of respondent No. 7, learned Standing Counsel who has appeared on behalf of respondents Nos. 1, 2, 4 and 5. Sri D.D. Chauhan has accepted notice on behalf of respondent No. 3. Respondent No. 8 has appeared as an Advocate on behalf of respondent No. 7.

(2.) A short counter affidavit, a counter affidavit and a supplementary counter affidavit have been filed by respondent No. 7 to which rejoinder affidavit has been filed by the petitioner.

(3.) When the writ petition was taken on 12th August, 2010 this Court passed an order directing the learned Standing Counsel to obtain instructions. The counter affidavit on behalf of respondent No. 7 was already served on said date, which is recorded in the order. When the case was taken on 25th August, 2010 and the learned Counsel for the parties were heard, the learned Standing Counsel appearing for the State-respondents submitted that no instruction has yet been received on behalf of respondents Nos. 2, 4 and 5. Learned Standing Counsel prayed further time to file an affidavit on behalf of respondents Nos. 2, 4 and 5.