POORAN DEVI Vs. CHIEF ENGINEER ELECTRICITY BOARD

JUDGEMENT

(1.) Rejoinder affidavit and supplementary rejoinder affidavit have been filed today.

(2.) Sri J.P. Singh, appearing for Respondent No. 4 had made a mention in the morning to adjourn the case on the ground that he has to file counter affidavit to the supplementary affidavit. Counsel for the petitioner objected to the mention and informed the Court that in fact the allegation in the amendment application has been replied to in the counter affidavit filed to the amendment application and as such request for adjournment was rejected. When the matter was taken up for hearing in the revised list, a mention was again made on behalf of Sri J.P. Singh that the matter may be adjourned but the same was objected by the Counsel for the petitioner and was rejected.

(3.) Heard learned Counsel for the petitioner and Sri A.K. Mehrotra Counsel for the Respondent Nos. 1 to 3 Sri J.P. Singh, appearing for Respondent No. 4 has not appeared before the Court.