Sohrat vs State Of U.P. & 4 Others
2016 Latest Caselaw 4773 ALL

Citation : 2016 Latest Caselaw 4773 ALL
Judgement Date : 2 August, 2016

Allahabad High Court

Sohrat vs State Of U.P. & 4 Others on 2 August, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 3550 of 2016
 

 
Petitioner :- Sohrat
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- Birendra Singh,Anurag Rai
 
Counsel for Respondent :- C.S.C.,Santoosh Kumar Dwivedi
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The matter is listed peremptorily. The order sheet indicates that Sri Santosh Kumar Dwivedi, learned counsel for the respondent has sent three illness slip in the matter, hence, it was directed to be listed as peremptorily.

Sri Sanjay Kumar Tripathi has put in appearance on behalf of respondent nos. 3, 4 and 5. He has filed a counter affidavit, which is taken on record.

Learned counsel for the petitioner prays for and is granted two weeks time to file rejoinder affidavit.

List this case on 22.08.2016 among top ten cases as the matter pertains to retiral benefit, showing the name of Sri Sanjay Kumar Tripathi as counsel for the respondent.

Order Date :- 2.8.2016