SAROJANI PANDEY SMT Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Standing Counsel for the respondents.

(2.) This Court by the order dated 7th December, 2002 granted one month's and no more further time to the learned Standing Counsel to file counter-affidavit but no counter-affidavit has been filed till date.

(3.) Learned Standing Counsel firstly prayed for further time to file counter-affidavit but in view of the aforesaid, the same cannot be granted.