Dr. L.P. Maurya vs State Of U.P. And 4 Others
2013 Latest Caselaw 7349 ALL

Citation : 2013 Latest Caselaw 7349 ALL
Judgement Date : 9 December, 2013

Allahabad High Court

Dr. L.P. Maurya vs State Of U.P. And 4 Others on 9 December, 2013

Bench: Rajes Kumar, Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 67160 of 2013
 

 
Petitioner :- Dr. L.P. Maurya
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Manish Goyal
 
Counsel for Respondent :- C.S.C.,Gautam Baghel
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

Sri Tanmay Agarwal, Advocate, appears on behalf of respondent nos. 2 and 3. Issue notice to respondent nos. 4 and 5. The petitioner may take steps to serve respondent nos. 4 and 5 by registered post as well as by dasti summon. All the respondents may file counter affidavit within four weeks. Rejoinder affidavit may be filed within two weeks.

List in week commencing 20.1.2014.

Order Date :- 9.12.2013

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