Ajay Singh vs State Of U.P. And 4 Ors.
2016 Latest Caselaw 3591 ALL

Citation : 2016 Latest Caselaw 3591 ALL
Judgement Date : 21 June, 2016

Allahabad High Court

Ajay Singh vs State Of U.P. And 4 Ors. on 21 June, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - A No. - 28972 of 2016
 
Petitioner :- Ajay Singh
 
Respondent :- State Of U.P. And 4 Ors.
 
Counsel for Petitioner :- Rajesh Kumar
 
Counsel for Respondent :- C.S.C.,Krishna Kumar Chand
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel appears for respondent no.1 while Sri Krishna Kumar Chand appears for respondent no.2.

Issue notice to respondent nos. 3, 4 and 5 returnable at an early date. Notice will indicate that the respondents may file counter affidavit by the next date.

Steps be taken within ten days.

Learned Standing Counsel and the counsel for the respondent no.2 may also file counter affidavits within six weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List after expiry of the aforesaid period.

Connect this writ petition with Writ-A No.58474 of 2015 (Ajay Singh v. State of U.P. and 5 others).

Order Date :- 21.6.2016