Vijay Kumar Puri vs State Of U.P. Thru Secy. And 3 ...
2014 Latest Caselaw 2511 ALL

Citation : 2014 Latest Caselaw 2511 ALL
Judgement Date : 4 July, 2014

Allahabad High Court

Vijay Kumar Puri vs State Of U.P. Thru Secy. And 3 ... on 4 July, 2014

Bench: Sheo Kumar Singh, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 33260 of 2014
 

 
Petitioner :- Vijay Kumar Puri
 
Respondent :- State Of U.P. Thru Secy. And 3 Others
 
Counsel for Petitioner :- Saurabh Basu,Daya Hsankar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Rajan Roy,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 to 3.

Issue notice to respondent no. 4. Steps will be taken within a week.

Counter affidavit may be filed by the next date.

List this petition immediately after service.

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

Order Date :- 4.7.2014

M.A.A.

( Rajan Roy, J.) ( S.K. Singh, J. )