Devesh Nigam And Another vs State Of U.P. And 5 Ors.
2014 Latest Caselaw 3513 ALL

Citation : 2014 Latest Caselaw 3513 ALL
Judgement Date : 22 July, 2014

Allahabad High Court

Devesh Nigam And Another vs State Of U.P. And 5 Ors. on 22 July, 2014

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 36804 of 2014
 

 
Petitioner :- Devesh Nigam And Another
 
Respondent :- State Of U.P. And 5 Ors.
 
Counsel for Petitioner :- Vishnu Gupta
 
Counsel for Respondent :- C.S.C.,Satyam Singh
 

 
Hon'ble Surya Prakash Kesarwani,J.

1. Heard Sri Vishnu Gupta, learned counsel for the petitioners, Sri Nimai Dass, learned Standing Counsel for the respondent and Sri A.K. Narayan, learned counsel for the respondent no. 5. .

2. Supplementary affidavit filed today is taken on record.

3. Issue notice to the respondent no. 6 returnable at an early date.

4. Steps be taken within a week by speed /registered post.

5. Learned counsel for the respondent may file counter affidavit within four weeks. Petitioner shall have two weeks thereafter to file rejoinder affidavit.

6. List after expiry of 8 weeks.

7. In the mean time, recovery under impugned order dated 6.6.2014 passed by CCRA U.P., Circuit Court, Meerut in Stamp Appeal No. 153(M)/2013-14 shall remain stayed, provided the petitioner deposits a further sum of Rs.15,000/- within two weeks, in addition to the amount already deposited by him.

Order Date :- 22.7.2014

Mukesh

(Surya Prakash Kesarwani,J. )