Umesh Kumar Singh vs State Of U.P. And 7 Others
2016 Latest Caselaw 890 ALL

Citation : 2016 Latest Caselaw 890 ALL
Judgement Date : 17 March, 2016

Allahabad High Court

Umesh Kumar Singh vs State Of U.P. And 7 Others on 17 March, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 12212 of 2016
 

 
Petitioner :- Umesh Kumar Singh
 
Respondent :- State Of U.P. And 7 Others
 
Counsel for Petitioner :- Siddharth Khare,Ashok Khare
 
Counsel for Respondent :- C.S.C.,Jay Ram Pandey
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel has accepted notice on behalf of respondent nos. 1 and 2 while Sri Jay Ram Pandey has accepted notice on behalf of respondent nos. 3 and 4.

Issue notice to respondent nos. 5 to 8 returnable on 16.05.2016. Steps be taken within ten days. Notice will indicate the the respondents may file counter affidavit.

Learned Standing Counsel and counsel for respondent nos. 3 and 4 may also file counter affidavits.

List after expiry of the aforesaid period.

The appointment of respondent nos. 6 to 8 shall abide the result of the writ petition.

Order Date :- 17.3.2016