Dr. Prem Nath Vishwakarma vs State Of U.P. And 2 Ors
2014 Latest Caselaw 6437 ALL

Citation : 2014 Latest Caselaw 6437 ALL
Judgement Date : 12 September, 2014

Allahabad High Court

Dr. Prem Nath Vishwakarma vs State Of U.P. And 2 Ors on 12 September, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 49114 of 2014
 

 
Petitioner :- Dr. Prem Nath Vishwakarma
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- H.P. Mishra,S.K. Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

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 and 2. Issue notice to respondent no. 3. Steps will be taken within ten days.

Counter affidavit may be filed by the next date.

List this petition after service.

It is made clear that this court has not granted any stay as on date.

Order Date :- 12.9.2014

M.A.A.

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