Citation : 2014 Latest Caselaw 4336 ALL
Judgement Date : 12 August, 2014
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT - A No. - 41821 of 2014 Petitioner :- Dr. Brijesh Mishra Respondent :- State Of U.P. & 2 Others Counsel for Petitioner :- K.S. Kushwaha 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 1 and 2. Issue notice to respondent no. 3. Steps will be taken within ten days.
Counter affidavit may be filed by the next date.
List this petition after service.
It is made clear that this court has not granted any stay as on date.
Order Date :- 12.8.2014
M.A.A.
(Dinesh Maheshwari, J.) ( S.K. Singh, J.)
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