Ajay Kumar Shahi vs The State Of U.P. And Others
2011 Latest Caselaw 5573 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 62973 of 2011
 

 
Petitioner :- Ajay Kumar Shahi
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- G.K.Singh,V.K.Singh
 
Respondent Counsel :- C.S.C.,Balwant Singh,K.S.Kushwaha,Radha Kant Ojha
 

 
Hon'ble Dilip Gupta,J.

Learned Standing Counsel appears for respondent Nos. 1, 3 and 4. Sri K.S. Kushwaha appears for  respondent No.2, Sri Balwant Singh with Sri P.N. Saxena, learned Senior Counsel appears for respondent No.6, while Sri R.K. Ojha appears for respondent No.9. Issue notice to respondent Nos. 5, 7 and 8 by registered post. Steps may be taken within a week. In addition thereto, the petitioner may also serve respondent Nos.5, 7 and 8 personally within two weeks and file an affidavit of service by the next date of listing.

The respondents may file the counter affidavit within a period of six weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List this petition for admission/hearing in the week commencing 19th December, 2011.

Order Date :- 4.11.2011

SK