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Siyaram Gupta vs State Of U.P. Thru Secy. And 4 ...
2013 Latest Caselaw 5861 ALL

Citation : 2013 Latest Caselaw 5861 ALL
Judgement Date : 16 September, 2013

Allahabad High Court
Siyaram Gupta vs State Of U.P. Thru Secy. And 4 ... on 16 September, 2013
Bench: Satya Poot Mehrotra, Anjani Kumar Mishra



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 39438 of 2013
 

 
Petitioner :- Siyaram Gupta
 
Respondent :- State Of U.P. Thru Secy. And 4 Others
 
Counsel for Petitioner :- R.P. Mishra
 
Counsel for Respondent :- C.S.C.,D.D. Chauhan
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

           Pursuant to the Order dated 19th August, 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 23rd July, 2013, have been received by him.

           Issue notice pending admission.

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

          Notice on behalf of the respondent no. 5 has been accepted by Sri D.D. Chauhan, learned counsel for the said respondent.

           Therefore, no notice need be sent to the respondents.

        Counter Affidavit on behalf of the respondents may be filed by 3rd October, 2013.

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

          List this case on 8th October, 2013.

Order Date :- 16.9.2013

Priyanka

 

 

 
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