Kailash vs State Of U.P. And 3 Others
2015 Latest Caselaw 3746 ALL

Citation : 2015 Latest Caselaw 3746 ALL
Judgement Date : 2 November, 2015

Allahabad High Court

Kailash vs State Of U.P. And 3 Others on 2 November, 2015

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - C No. - 41793 of 2015
 

 
Petitioner :- Kailash
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Hari Pratap Gupta
 
Counsel for Respondent :- C.S.C.,Tariq Maqbool Khan
 

 
Hon'ble Abhinava Upadhya,J.

Inspite of time having been granted to learned Standing Counsel, who represents respondents no. 1 to 3, no counter affidavit has been filed.

Sri Tariq Maqbool Khan, Advocate has accepted notice on behalf of the respondent no.4.

The respondents may file counter affidavit within one month.

List this case after expiry of the aforesaid period.

Interim order granted earlier shall remain operative, till the next date of listing,

Order Date :- 2.11.2015

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