Aditya Mittal vs State Of U.P. And Others
2012 Latest Caselaw 2888 ALL

Citation : 2012 Latest Caselaw 2888 ALL
Judgement Date : 13 July, 2012

Allahabad High Court

Aditya Mittal vs State Of U.P. And Others on 13 July, 2012

Bench: Vineet Saran, Mushaffey Ahmad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?( 
 
Court No. - 21
 

 
Case :- WRIT - C No. - 32951 of 2012
 

 
Petitioner :- Aditya Mittal
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- B.C. Rai
 
Respondent Counsel :- C.S.C.,A.L. Yadav,A.N. Singh
 

 
Hon'ble Vineet Saran,J.

Hon'ble Mushaffey Ahmad,J.

Connect with Civil MIsc. Writ Petition No. 23212 of 2012.

Learned Standing Counsel has accepted notice for respondent No. 1. Sri A.N. Singh learned counsel has accepted notice for respondent no .2 and Sri A.L. Yadav for respondent Nos. 3 and 4.

Learned counsel for the petitioner contends that issue raised in the writ petition are same which is pending consideration in Civil Misc. Writ Petition no. 34867 of 2009, in which this court has already granted interim order.

Respondents may file counter affidavit within three weeks.

List thereafter.

In the meantime, it is provided that without prejudice to rights and contention of the parties respondents are restrained from demanding additional security from the petitioner.

Order Date :- 13.7.2012

n.u.

(Mushaffey Ahmad, J) ( Vineet Saran,J)