Ishwari Singh Soni vs The State Of U.P. And 4 Others
2014 Latest Caselaw 4020 ALL

Citation : 2014 Latest Caselaw 4020 ALL
Judgement Date : 5 August, 2014

Allahabad High Court

Ishwari Singh Soni vs The State Of U.P. And 4 Others on 5 August, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 40205 of 2014
 

 
Petitioner :- Ishwari Singh Soni
 
Respondent :- The State Of U.P. And 4 Others
 
Counsel for Petitioner :- Yogendra Kumar Yadav,Sudhakar Yadav
 
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 :- 5.8.2014

M.A.A.

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

Download the LatestLaws.com Mobile App