Dr. Chandra Shekhar Mishra vs State Of U.P. And 4 Ors
2014 Latest Caselaw 6276 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 48554 of 2014
 

 
Petitioner :- Dr. Chandra Shekhar Mishra
 
Respondent :- State Of U.P. And 4 Ors
 
Counsel for Petitioner :- Ajay Bhanot,Shashank Shekhar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

Argument is that to resolve the same issue several other petition has been filed, reference of which has been given in the writ petition.

On the facts, details as given, matter needs to be decided after getting response from the respondents.

All the respondents are represented by learned Standing Counsel. He may file counter affidavit on or before the next date.

List this matter after six weeks.

As an interim measure this court directs that till the next date of listing no amount which has already been paid to the petitioner will be adjusted/deducted and further payment shall abide by the order impugned in this petition.

Authorities will proceed accordingly.

Order Date :- 10.9.2014

M.A.A.

(Dinesh Maheshwari,J.) (S.K. Singh,J.)