Sunil Kumar Singh vs State Of U.P. And 5 Others
2016 Latest Caselaw 4354 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 30455 of 2016
 
Petitioner :- Sunil Kumar Singh
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Samir Sharma
 
Counsel for Respondent :- C.S.C.,Sunil Kumar Misra
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

A preliminary objection has been raised by the learned counsel for the respondent regarding the availability of the alternative remedy.

Learned counsel for the petitioner submits that the enquiry has been conducted in violation of the principles of nature justice. He has drawn the attention of the Court to paragraph nos. 20, 21 and 29 of the writ petition. He has placed the reliance on a judgment of the Supreme Court in the case of  Whirlpool Corporation v. Registrar of Trade Marks, Mumbai and others, 1998 (8) SCC 1.

Learned Standing Counsel has accepted notice on behalf respondent no.1 while Sri S.K. Mishra appears for the respondent nos. 2 to 4.

Issue notice to respondent nos. 5 and 6 returnable on 19.09.2016. The notice indicate that they may file their counter affidavits on or before the next date fixed. Learned Standing Counsel may also file counter affidavit by the next date fixed.

Steps be taken within ten days.

Supplementary counter affidavit is taken on record.

List this case on 19.09.2016.

Order Date :- 19.7.2016

AU