M/S Kailash Narayan Thekedar vs State Of U.P. And 4 Others
2016 Latest Caselaw 1138 ALL

Citation : 2016 Latest Caselaw 1138 ALL
Judgement Date : 31 March, 2016

Allahabad High Court

M/S Kailash Narayan Thekedar vs State Of U.P. And 4 Others on 31 March, 2016

Bench: Krishna Murari, Vinod Kumar Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 14135 of 2016
 

 
Petitioner :- M/S Kailash Narayan Thekedar
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Kamini Pandey (Dubey)
 
Counsel for Respondent :- C.S.C.,Satish Mandhyan
 

 
Hon'ble Krishna Murari,J.

Hon'ble Vinod Kumar Misra,J.

Connect with Writ-C No.58992 of 2015, C.M.R. Projects Limited & another Vs. State of U.P. and others.

For the reasons recorded in the said writ petition, this petition also requires consideration.

Learned Standing Counsel appearing for the respondents nos. 1 to 4 and Shri Laxmi Kant Misra for respondent no.5 pray for and are granted three weeks' time to file the counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this petition for admission/hearing after expiry of the aforesaid period.

Till the next date of listing, the operation of the orders dated 15.10.2015 passed by the respondent no.1 and 30.10.2015 passed by the respondent no.2 shall remain stayed.

Order Date :- 31.3.2016