Rajendra Prasad Yadav vs State Of U.P. And 3 Others
2015 Latest Caselaw 685 ALL

Citation : 2015 Latest Caselaw 685 ALL
Judgement Date : 26 May, 2015

Allahabad High Court

Rajendra Prasad Yadav vs State Of U.P. And 3 Others on 26 May, 2015

Bench: B. Amit Sthalekar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 31422 of 2015
 

 
Petitioner :- Rajendra Prasad Yadav
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Prabhat Kumar Singh,Raj Bahadur Yadav
 
Counsel for Respondent :- C.S.C.,Kartikey.Saran,Sunil Kumar Mishra
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Sri Prabhat Kumar Singh, learned counsel for the petitioner and Sri Satish Chandra Dubey, Advocate holding brief of Sri Kartikey Saran, learned counsel for the respondents.

The order under challeged arises out of the departmental proceedings.

The matter requires consideration.

Respondents prays for and are granted four weeks time to file counter affidavit.

List after four weeks.

Parcha filed by Sri Kartikeya Saran is taken on record. The name of Sri Kartikey Saran be printed as counsel for the respondents no. 2, 3 and 4.

Order Date :- 26.5.2015

Ashish Pd.