Dr. Shiv Kumar Sharma vs State Of U.P. And Others
2012 Latest Caselaw 1248 ALL

Citation : 2012 Latest Caselaw 1248 ALL
Judgement Date : 2 May, 2012

Allahabad High Court

Dr. Shiv Kumar Sharma vs State Of U.P. And Others on 2 May, 2012

Bench: Rakesh Tiwari, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 8115 of 2007
 

 
Petitioner :- Dr. Shiv Kumar Sharma
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- H.R. Mishra
 
Respondent Counsel :- C.S.C.,S.N. Singh
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

Shri Nkhil Kumar appering for the respondents no. 12,13,15.16 submits that the order has been passed by Lucknow Bench of this Court in which similar controversy is involved. He prays for some time to place the order passed by the Lucknow Bench of his court before this Bench.

Shri H.R. Misra, learned counsel for the petitioner submits that he is not aware of the order passed by the Lucknow Bench of this Court.

In the facts and circumstances of the case, we grant two weeks time to place the order passed by the Lucknow Bench in which the similar controversy is involved.

List after two weeks.

Order Date :- 2.5.2012