Sri Ram vs D.D.C. And 7 Ors.
2014 Latest Caselaw 3288 ALL

Citation : 2014 Latest Caselaw 3288 ALL
Judgement Date : 17 July, 2014

Allahabad High Court

Sri Ram vs D.D.C. And 7 Ors. on 17 July, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 36316 of 2014
 

 
Petitioner :- Sri Ram
 
Respondent :- D.D.C. And 7 Ors.
 
Counsel for Petitioner :- Rajiv Kumar Mishra,S.C. Varma
 
Counsel for Respondent :- C.S.C.,Anand Saurabh
 

 
Hon'ble Anjani Kumar Mishra,J.

Connect with writ petition no. 36315 of 2014

Heard Shri S.C. Varma, learned counsel for the petitioner and Shri D.S. Singh, holding brief of Shri Anand Saurabh, who has filed caveat on behalf of respondent nos. 3, 6 and 7. He prays for and is granted two weeks time to file counter affidavit.

Learned counsel for the petitioner will have two weeks thereafter to file rejoinder affidavit.

Issue notice to respondent nos. 2, 4 and 8 by registered post A.D.

Steps may be taken within a week.

Until further orders, the effect and operation of the impugned order dated 31.7.2007 shall remain stayed.

Order Date :- 17.7.2014

Priyanka