Akhtar Ali Ansari & Anr. vs State Of U.P.& 3 Ors.
2013 Latest Caselaw 7360 ALL

Citation : 2013 Latest Caselaw 7360 ALL
Judgement Date : 9 December, 2013

Allahabad High Court

Akhtar Ali Ansari & Anr. vs State Of U.P.& 3 Ors. on 9 December, 2013

Bench: Rajes Kumar, Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 60876 of 2013
 

 
Petitioner :- Akhtar Ali Ansari & Anr.
 
Respondent :- State Of U.P.& 3 Ors.
 
Counsel for Petitioner :- Rahul Agarwal
 
Counsel for Respondent :- C.S.C.,H.P. Mishra,V.P. Mathur
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

Sri Y.K. Yadav, learned Standing Counsel, states that counter affidavit is ready and may be served on the learned counsel for the petitioners within two days. Sri V.P. Varshney, learned counsel for the Commission, informs that due to some unavoidable reason, counter affidavit could be prepared. He prays for and is granted ten days time to file counter affidavit.

List in second week of January, 2014 along with Writ petition No. 35297 of 2010, Pawan Kumar Singh and others Vs. State of U.P. and others.

Sri V.P. Varshney undertakes that the Commission will not hold D.P.C. without the leave of the Court.

Order Date :- 9.12.2013