Sudhir Kumar Nigam vs The State Of U.P. And Others
2011 Latest Caselaw 6690 ALL

Citation : 2011 Latest Caselaw 6690 ALL
Judgement Date : 23 December, 2011

Allahabad High Court

Sudhir Kumar Nigam vs The State Of U.P. And Others on 23 December, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 76046 of 2011
 

 
Petitioner :- Sudhir Kumar Nigam
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- Siddharth Khare,Ashok Khare
 
Respondent Counsel :- C.S.C.,Manish Kumar Nigam
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1 and 2. Sri Manish Nigam, Advocate has entered appearance on behalf of respondent No.3

Each one of the respondents is granted six weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List thereafter on 28.02.2012. On the said date respective record on the basis of which impugned decision has been taken is directed to be produced before this Court. Coupled with this, it is clarified that functioning of respondent No.3 shall abide by final orders to be passed by this Court.

Order Date :- 23.12.2011

SRY