Mahesh Kumar vs State Of U.P. And 4 Others
2015 Latest Caselaw 617 ALL

Citation : 2015 Latest Caselaw 617 ALL
Judgement Date : 21 May, 2015

Allahabad High Court

Mahesh Kumar vs State Of U.P. And 4 Others on 21 May, 2015

Bench: B. Amit Sthalekar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 29712 of 2015
 

 
Petitioner :- Mahesh Kumar
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ranjeet Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Sunil Kumar Mishra
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Sri Ranjeet Kumar Mishra, learned counsel for the petitioner and Sri Mukesh Kumar Singh, learned counsel for the respondents no.2, 3, 4 and 5.

The order under challenge in the writ petition arises out of departmental proceedings.

The matter requires consideration.

The respondents pray for and are granted four weeks time to file counter affidavit.

List thereafter.

Order Date :- 21.5.2015

Ashish Pd.

Download the LatestLaws.com Mobile App