SHYAM SUNDER VIJAY Vs. STATE OF U P

JUDGEMENT

(1.) CASE called out in the revised list. Sri S.S. Chauhan, learned counsel for the petitioners, Sri Prashant Singh holding brief for Sri Neeraj Tripathi, learned counsel for the respondent no. 3, and the learned Standing Counsel appearing for the respondent nos. 1, 2 & 6 are present. Learned Counsel for the respondent nos. 4, 5 & 7 is not present. Learned Counsel for the respondent nos. 4,5 & 7 is granted four weeks' and no more further time for filing counter affidavit. Rejoinder affidavit may be filed by the next date fixed in the matter. Rejoinder affidavit in reply to the counter affidavit filed on behalf of the respondent no. 9 may also be filed by the next date fixed in the matter. Sri. S.S. Chauhan, learned counsel for the petitioners states that the rejoinder affidavit in reply to the counter affidavit filed on behalf of the respondent nos. 2 and 6 was filed in the Registry on 1st July 2008. The said rejoinder affidavit is not on record. Office is directed to trace the same and place it on record. List on 21st July 2009. Sri. S.S. Chauhan, learned counsel for the petitioners under takes to inform Sri S.B. Singh, learned counsel for the respondent nos. 4,5 & 7 regarding this Order in writing within three days.