Ram Raksha Singh vs Mahanideshak Rashtriya ...
2014 Latest Caselaw 3997 ALL

Citation : 2014 Latest Caselaw 3997 ALL
Judgement Date : 4 August, 2014

Allahabad High Court

Ram Raksha Singh vs Mahanideshak Rashtriya ... on 4 August, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 39977 of 2014
 

 
Petitioner :- Ram Raksha Singh
 
Respondent :- Mahanideshak Rashtriya Karyakram Anushrawan And 3 Others
 
Counsel for Petitioner :- Upendra Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

On the facts, submission as made and the grounds so taken in the memo of writ petition, we are of the view that matter needs disposal after getting response from the respondents.

Learned Chief Standing Counsel has accepted notice on behalf of respondents.

Counter affidavit may be filed by the next date.

List this petition after six weeks.

It is made clear that this court has not granted any stay as on date.

Order Date :- 4.8.2014

M.A.A.

(Dinesh Maheshwari, J.) ( S.K. Singh, J.)

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