Dharmendra Singh vs State Of U.P. Thru Secy. And 8 ...
2013 Latest Caselaw 5906 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 38364 of 2013
 

 
Petitioner :- Dharmendra Singh
 
Respondent :- State Of U.P. Thru Secy. And 8 Others
 
Counsel for Petitioner :- Arun K. Singh-I
 
Counsel for Respondent :- C.S.C.,Arun Kumar Srivastava,Mohd. Afzal,R.M. Pal
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

         Pursuant to the Order dated 5th September, 2013, the case has been put up today as a fresh case.

        Sri Arun Kumar Singh-I, learned counsel for the petitioner, the learned Standing Counsel appearing for the respondent Nos. 1 to 6, and Sri Mohd. Afzal, learned counsel for the respondent No. 9 are present.

        Learned Standing Counsel appearing for the respondent Nos. 1 to 6 states that further instructions, as mentioned in the Order dated 7th August, 2013, have been received by him.

         Issue notice pending admission.

        Notice on behalf of the respondent Nos. 1 to 6 has been accepted by the learned Standing Counsel.

        Notice on behalf of the respondent No. 8 has been accepted by Sri Arun Kumar Srivastava, learned counsel for the said respondent.

        Notice on behalf of the respondent No. 9 has been accepted by Sri Mohd. Afzal, learned counsel for the said respondent.

         Notice will be issued to the respondent No.7 fixing the next date fixed in the matter.

        Counter Affidavit on behalf of the respondents may be filed by 30th October, 2013.

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

         List this case on 13th November, 2013.

        Photographs, CD and Karwahi Register, as mentioned in the Order dated 7th August, 2013, will continue to be kept in a sealed cover in the custody of the learned Chief Standing Counsel, and the same will be produced before the Court whenever required by the Court.

Order Date :- 18.9.2013

Priyanka