Mukesh Sharma And 32 Others vs State Of U.P. And 2 Others
2016 Latest Caselaw 888 ALL

Citation : 2016 Latest Caselaw 888 ALL
Judgement Date : 17 March, 2016

Allahabad High Court

Mukesh Sharma And 32 Others vs State Of U.P. And 2 Others on 17 March, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 12069 of 2016
 

 
Petitioner :- Mukesh Sharma And 32 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Gaurav Sisodia
 
Counsel for Respondent :- C.S.C.,Vivek Verma
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel has accepted notice on behalf of respondent no.1 while Sri Vivek Verma has accepted notice on behalf of respondent nos. 2 and 3.

As prayed by them, six weeks time is granted to file counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

List immediately thereafter.

Order Date :- 17.3.2016

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