Dr. Rajesh Mohan Srivastava vs State Of U.P. And 4 Ors
2014 Latest Caselaw 6745 ALL

Citation : 2014 Latest Caselaw 6745 ALL
Judgement Date : 19 September, 2014

Allahabad High Court

Dr. Rajesh Mohan Srivastava vs State Of U.P. And 4 Ors on 19 September, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 50539 of 2014
 

 
Petitioner :- Dr. Rajesh Mohan Srivastava
 
Respondent :- State Of U.P. And 4 Ors
 
Counsel for Petitioner :- Ashish Kumar,Manish Goyal
 
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 1 and 2. Issue notice to respondents 3 to 5. Steps will be taken within ten days.

Counter affidavit may be filed by the next date.

List this petition after service.

As an interim measure, it is provided that till next date of listing, promotion, if any, may take place but that is to abide by the decision of this Court.

Order Date :- 19.9.2014

M.A.A.

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