Constable Pradeep Kumar vs State Of U.P. And 2 Ors.
2016 Latest Caselaw 4961 ALL

Citation : 2016 Latest Caselaw 4961 ALL
Judgement Date : 8 August, 2016

Allahabad High Court

Constable Pradeep Kumar vs State Of U.P. And 2 Ors. on 8 August, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 36127 of 2016
 

 
Petitioner :- Constable Pradeep Kumar
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Mohammad Umar Khan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

As prayed by the learned counsel for the petitioner, tag this Writ Petition with Writ Petition No.29662 of 2016 (Nirbhay Kumar Shukla and others v. State of U.P. and others).

Learned Standing Counsel is granted six weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

List after expiry of the said period.

Order Date :- 8.8.2016

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