Sunit Kumar vs State Of U.P. And Another
2014 Latest Caselaw 6733 ALL

Citation : 2014 Latest Caselaw 6733 ALL
Judgement Date : 19 September, 2014

Allahabad High Court

Sunit Kumar vs State Of U.P. And Another on 19 September, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 50527 of 2014
 

 
Petitioner :- Sunit Kumar
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Sanjai Srivastava
 
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.

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

Order Date :- 19.9.2014

M.A.A.

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

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