Dr. S.P. Chandel vs State Of U.P. And 4 Ors
2014 Latest Caselaw 6612 ALL

Citation : 2014 Latest Caselaw 6612 ALL
Judgement Date : 18 September, 2014

Allahabad High Court

Dr. S.P. Chandel vs State Of U.P. And 4 Ors on 18 September, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 50289 of 2014
 

 
Petitioner :- Dr. S.P. Chandel
 
Respondent :- State Of U.P. And 4 Ors
 
Counsel for Petitioner :- K. Ajit
 
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 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.

Counter affidavit may be filed by the next date.

List this petition after six weeks.

As an interim measure, this court directs that pursuant to the impugned order no recovery in respect to the amount already paid will be made.

Order Date :- 18.9.2014

M.A.A.

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

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