Ruby Sen vs State Of U.P. And 3 Others
2014 Latest Caselaw 1724 ALL

Citation : 2014 Latest Caselaw 1724 ALL
Judgement Date : 14 May, 2014

Allahabad High Court

Ruby Sen vs State Of U.P. And 3 Others on 14 May, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 26981 of 2014
 

 
Petitioner :- Ruby Sen
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- V.K. Singh,D.K. Singh
 
Counsel for Respondent :- C.S.C.,A.K. Yadav
 

 
Hon'ble Abhinava Upadhya,J.

Heard Sri D.K.Singh, learned counsel for the petitioner and Sri A.K.Yadav, learned counsel appearing for respondent no.3. Learned Standing Counsel represents respondents no.1 and 2.

Learned counsel for the petitioner submits that the controversy involved in this writ petition is similar to the controversy involved in Writ Petition No. 39733 of 2013 (Ashok Kumar Pal Vs. State of U.P. & others).

Connect this petition with Writ Petition No. 39733 of 2013 ( Ashok Kumar Pal Vs. State of U.P. and others) and list on the date fixed.

Sri A.K.Yadav, learned counsel appearing for respondent no.3 prays for and is allowed one month time to file counter affidavit.

List thereafter.

Order Date :- 14.5.2014

SKM