Amar Chandra Yadav vs State Of U.P.& 5 Ors.
2013 Latest Caselaw 5986 ALL

Citation : 2013 Latest Caselaw 5986 ALL
Judgement Date : 20 September, 2013

Allahabad High Court

Amar Chandra Yadav vs State Of U.P.& 5 Ors. on 20 September, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 21188 of 2013
 

 
Petitioner :- Amar Chandra Yadav
 
Respondent :- State Of U.P.& 5 Ors.
 
Counsel for Petitioner :- S.K.Dubey,S.P.Pandey
 
Counsel for Respondent :- C.S.C.,Dhananjay Mishra,Mahesh Narain Singh,Mrig Raj Singh,P.N. Tripathi
 

 
Hon'ble Rajes Kumar,J.

Sri P.N. Tripathi, Advocate, has put in appearance on behalf of respondent no. 7. He prays for and is granted two weeks time to file counter affidavit.

List on 4.10.2013. On that day, learned Standing Counsel may produce the record relating to the appointment of the petitioner. Office is directed to give a fresh report about the service of notice on respondent no. 8.

Order Date :- 20.9.2013

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