Dr. S.P.S. Chauhan vs State Of U.P.& 3 Ors.
2013 Latest Caselaw 6256 ALL

Citation : 2013 Latest Caselaw 6256 ALL
Judgement Date : 3 October, 2013

Allahabad High Court

Dr. S.P.S. Chauhan vs State Of U.P.& 3 Ors. on 3 October, 2013

Bench: Rajes Kumar, Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 49225 of 2013
 

 
Petitioner :- Dr. S.P.S. Chauhan
 
Respondent :- State Of U.P.& 3 Ors.
 
Counsel for Petitioner :- Devansh Rathore
 
Counsel for Respondent :- C.S.C.,Gautam Baghel,M.N.Singh,V.P.Mathur
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

Sri Navin Sinha, learned counsel for the petitioner, prays for and is granted three days' time to amend the petition.

List on 10.10.2013. Meanwhile, the Commission may also file counter affidavit to the original petition as well as counter affidavit of the amended petition. Sri Pankaj Rai, learned Additional Chief Standing Counsel, may also file counter affidavit explaining the stand of the State Government in this matter.

Order Date :- 3.10.2013

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