UNION OF INDIA Vs. MANAS PRASHAD SONY

JUDGEMENT

(1.) Heard the learned Advocates appearing for the parties.

(2.) Learned Advocate for the petitioner prays for further adjournment to file rejoinder with reference to the application being C.A.N. No. 5541 of 2009 wherein the applicant challenged the locus standi of Senior Personnel Officer, Shri Shyamalendu Biswas to affirm the affidavit of the writ application on behalf of the Union of India, who is the writ petitioner, by annexing the circular letter of Government of India, Ministry of Railways No. E (G) 82 LL2/2 (B), New Delhi dated 4th June, 1992 being the order issued by the competent authority authorising the names of different persons who are entitled to contest the case on behalf of the Union of India in respect of any judicial proceeding relating to railway administration. This application was filed long back and an order was passed on 9th July, 2009 directing to file rejoinder and the matter was adjourned for ten days.

(3.) The matter was taken on 23rd July, 2009 when the learned Advocate appearing for the writ petitioner prays for further adjournment to file reply of the application and as a last chance such time was allowed for three weeks more.