Dr. Brahmdev Padney vs State Of U.P. And 6 Others
2014 Latest Caselaw 2757 ALL

Citation : 2014 Latest Caselaw 2757 ALL
Judgement Date : 9 July, 2014

Allahabad High Court

Dr. Brahmdev Padney vs State Of U.P. And 6 Others on 9 July, 2014

Bench: Sheo Kumar Singh, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 29934 of 2014
 

 
Petitioner :- Dr. Brahmdev Padney
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Kamlesh Shukla
 
Counsel for Respondent :- C.S.C.,Rahul Agarwal
 

 
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 respondent no. 1.

Sri Rahul Agarwal, learned Advocate appeared on behalf of respondents 2 to 5.

Issue notice to respondent no. 7. 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 :- 9.7.2014

M.A.A.

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