Suresh Chandra vs State Of U.P. And Others
2011 Latest Caselaw 118 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 10364 of 2011
 

 
Petitioner :- Suresh Chandra
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Arvind Srivastava,Mohd. Naushad Siddiqui
 
Respondent Counsel :- C. S. C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1 to 5. Issue notice to newly impleaded respondent Nos. 6 and 7.

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.

Order Date :- 8.3.2011

SRY

Case :- WRIT - A No. - 10364 of 2011

Petitioner :- Suresh Chandra

Respondent :- State Of U.P. And Others

Petitioner Counsel :- Arvind Srivastava,Mohd. Naushad Siddiqui

Respondent Counsel :- C. S. C.

Hon'ble V.K. Shukla,J.

IMPLEADMENT APPLICATION

For the reasons stated in the accompanying affidavit, present application is allowed. Learned counsel for the petitioner is permitted to carry out necessary incorporation as disclosed in paragraph 2 of the impleadment application.

Order Date :- 8.3.2011

SRY