Mohd. Majeed Ansari vs State Of U.P.& 6 Ors.
2013 Latest Caselaw 6507 ALL

Citation : 2013 Latest Caselaw 6507 ALL
Judgement Date : 21 October, 2013

Allahabad High Court

Mohd. Majeed Ansari vs State Of U.P.& 6 Ors. on 21 October, 2013

Bench: Rajes Kumar, Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 31606 of 2013
 

 
Petitioner :- Mohd. Majeed Ansari
 
Respondent :- State Of U.P.& 6 Ors.
 
Counsel for Petitioner :- Swarn Kumar Srivastava,Anil Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Arvind Kumar Varshney,V.P.Mathur,V.P.Varshney
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

Sri V.P. Varshney, Advocate, filed counter affidavit on behalf of the Commission. The same may be placed on record.

Learned counsel for the petitioner states that the main contesting party is the State. The State has yet not filed counter affidavit.

Learned Standing Counsel prays for and is granted three weeks time to file counter affidavit.

List in week commencing 18.11.2013.

Order Date :- 21.10.2013

Download the LatestLaws.com Mobile App