Dilip Kumar Srivastava vs State Of U.P. And Others
2011 Latest Caselaw 2768 ALL

Citation : 2011 Latest Caselaw 2768 ALL
Judgement Date : 15 July, 2011

Allahabad High Court

Dilip Kumar Srivastava vs State Of U.P. And Others on 15 July, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 38900 of 2011
 

 
Petitioner :- Dilip Kumar Srivastava
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Siddharth Khare,Ashok Khare
 
Respondent Counsel :- C.S.C.,Amit Sthalekar,Anand Mohan Pandey
 

 
Hon'ble Rajes Kumar,J.

Sri Amit Sthalekar, Advocate, appears on behalf of respondent nos. 2 and 3. Notice to respondent nos. 4 to 10 be served through District Judge, Allahabad. Sri Rama Shankar Pandey filed a caveat stating that he may also be affected in case if any order is passed in the writ petition and, therefore, he should be impleaded as respondent no. 11.

Learned counsel for the petitioner is directed to implead Rama Shankar Pandey as respondent no. 11 in the array of the party. He is represented by Sri Anand Mohan Pandey, Advocate.

All the respondents may file counter affidavit within a period of six weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Order Date :- 15.7.2011