Nem Singh vs State Of U.P. Thru Secy. And 6 ...
2013 Latest Caselaw 6405 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50330 of 2013
 

 
Petitioner :- Nem Singh
 
Respondent :- State Of U.P. Thru Secy. And 6 Others
 
Counsel for Petitioner :- Santosh Kumar Singh,P.C. Srivastav
 
Counsel for Respondent :- C.S.C.,Ashish Kumar Srivastava
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

       Pursuant to the Order dated 17th September, 2013, the case has been put up today as a fresh case.

       Learned Standing Counsel appearing for the respondent Nos. 1 to 4 states that instructions, as mentioned in the Order dated 17th September, 2013, have been received by him.

       Issue notice pending admission. 

       Notice on behalf of the respondent nos. 1 to 4 has been accepted by the learned Standing Counsel. 

      Notice on behalf of the respondent No. 5 has been accepted by Sri Ashish Kumar Srivastava, learned counsel for the said respondent.

      Sri P.N. Dwivedi has filed today his Vakalatnama on behalf of the respondent No. 7.

Civil Misc. Stay Vacation No. ... of 2013 along with Counter Affidavit has also been filed on behalf of the respondent No. 7 through Sri P.N. Dwivedi, learned counsel for the said respondent.

     Registry is directed to give appropriate Number to the aforesaid Application.

     Notice will be issued to the respondent No. 6 by Registered Speed Post A.D. fixing next date fixed in the matter.

     Requisite steps will be taken by the learned counsel for the petitioner on 21st October, 2013.

     Counter Affidavit on behalf of the respondents may be filed by 11th November, 2013. 

     Rejoinder Affidavit may be filed by the next date fixed in the matter.

     List this case on 18th November, 2013.

    Interim Order, as contained in the Order dated 17th September, 2013 will continue to remain operative till the next date fixed in the matter.

Order Date :- 9.10.2013

Priyanka