Manoj Kumar Shukla And 2 Others vs State Of U.P. And 5 Others
2016 Latest Caselaw 1421 ALL

Citation : 2016 Latest Caselaw 1421 ALL
Judgement Date : 12 April, 2016

Allahabad High Court

Manoj Kumar Shukla And 2 Others vs State Of U.P. And 5 Others on 12 April, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 16270 of 2016
 
Petitioner :- Manoj Kumar Shukla And 2 Others
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Vikas Budhwar,Girish Vishwakarma
 
Counsel for Respondent :- C.S.C.,M.N.Singh,Nisheeth Yadav
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel appears for respondent nos. 1 and 2 while Sri M.N. Singh has put in appearance on behalf of respondent no. 3.

Issue notice to respondent nos. 4 to 6 returnable on 18.07.2016. Notice will indicate that they may file counter affidavit on or before the next date fixed.

Steps be taken within ten days.

Learned Standing Counsel and the counsel for respondent no.3 may also file counter affidavits by the next date fixed.

List this case on 18.07.2016.

Order Date :- 12.4.2016

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