Yogendra Kumar vs Union Of India And 4 Others
2014 Latest Caselaw 2676 ALL

Citation : 2014 Latest Caselaw 2676 ALL
Judgement Date : 8 July, 2014

Allahabad High Court

Yogendra Kumar vs Union Of India And 4 Others on 8 July, 2014

Bench: Sheo Kumar Singh, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 29338 of 2014
 

 
Petitioner :- Yogendra Kumar
 
Respondent :- Union Of India And 4 Others
 
Counsel for Petitioner :- Sapan Kumar Singh,Ashok Khare
 
Counsel for Respondent :- A.S.G.I.,D. Vaish
 

 
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 Asstt. Solicitor Genera of India has accepted notice on behalf of respondent no. 1. Sri D. Vaish learned Advocate appeared on behalf of respondents 2 to 5.

Counter affidavit may be filed by the next date.

List this petition after one month.

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

Order Date :- 8.7.2014

M.A.A.

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