Laxman Prasad Kushwaha vs State Of U.P. And 3 Ors
2014 Latest Caselaw 7758 ALL

Citation : 2014 Latest Caselaw 7758 ALL
Judgement Date : 28 October, 2014

Allahabad High Court

Laxman Prasad Kushwaha vs State Of U.P. And 3 Ors on 28 October, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 56969 of 2014
 

 
Petitioner :- Laxman Prasad Kushwaha
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- M.R. Goswami
 
Counsel for Respondent :- C.S.C.,Sanjay Chaturvedi
 

 
Hon'ble Rajan Roy,J.

Heard.

Let the respondents file counter affidavit within four weeks. Respondents shall also indicate as to whether any similar writ petition is pending or has been decided by this Court.

Connect and list with the record of Civil. Misc. Writ Petition No. 23695 of 1998.

An impleadment application has been filed by Sri Anand Kumar Pandey on behalf of respondent no. 5, management of the institution. Petitioner may file objection to the said application.

List immediately after expiry of four weeks.

Order Date :- 28.10.2014

M.A.A.

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