Amar Nath Kesari vs State Of U.P. & 3 Ors.
2013 Latest Caselaw 6044 ALL

Citation : 2013 Latest Caselaw 6044 ALL
Judgement Date : 24 September, 2013

Allahabad High Court

Amar Nath Kesari vs State Of U.P. & 3 Ors. on 24 September, 2013

Bench: Rajes Kumar, Aditya Nath Mittal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 50817 of 2013
 

 
Petitioner :- Amar Nath Kesari
 
Respondent :- State Of U.P. & 3 Ors.
 
Counsel for Petitioner :- Birendra Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Aditya Nath Mittal,J.

Learned Standing Counsel submitted that the record reveals that the petitioner's past record has been considered. In number of occasions, the petitioner was subjected to adverse entries due to financial irregularities. Photostat copy of the minutes of the Committee has been produced before us. Let the learned Standing Counsel file counter affidavit and bring all these materials on record.

As prayed, three weeks time is allowed to file counter affidavit. Rejoinder affidavit may be filed within one week thereafter.

List in week commencing 28.10.2013.

Order Date :- 24.9.2013