Shesh Dhar Dwivedi vs State Of U.P.And 4 Others
2014 Latest Caselaw 3304 ALL

Citation : 2014 Latest Caselaw 3304 ALL
Judgement Date : 17 July, 2014

Allahabad High Court

Shesh Dhar Dwivedi vs State Of U.P.And 4 Others on 17 July, 2014

Bench: Sheo Kumar Singh, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 36415 of 2014
 

 
Petitioner :- Shesh Dhar Dwivedi
 
Respondent :- State Of U.P.And 4 Others
 
Counsel for Petitioner :- Deepak K.Jaiswal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Rajan Roy,J.

Learned counsel for the petitioner is permitted to implead Phool Singh as respondent no. 5 in this petition.

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 4.

Issue notice to respondent no. 5. Steps will be taken within ten days.

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 :- 17.7.2014

M.A.A.

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