Vinod Kumar vs State Of U.P. And 13 Others
2016 Latest Caselaw 2429 ALL

Citation : 2016 Latest Caselaw 2429 ALL
Judgement Date : 10 May, 2016

Allahabad High Court

Vinod Kumar vs State Of U.P. And 13 Others on 10 May, 2016

Bench: Shashi Kant Gupta, Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 4313 of 2016
 

 
Petitioner :- Vinod Kumar
 
Respondent :- State Of U.P. And 13 Others
 
Counsel for Petitioner :- Ravindra Sharma,Khan Saulat Hanif
 
Counsel for Respondent :- G.A.,Abrar Ahmad,Samit Gopal
 

 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Kaushal Jayendra Thaker,J.

A short counter-affidavit has been filed today on behalf of respondent Nos. 1 to 7 by Sri Rajiv Gupta, learned A.G.A., which is taken on record. He is granted 3 weeks' time to file regular counter-affidavit.

Sri Abrar Ahmad, learned Counsel, has filed counter-affidavit on behalf of Respondent Nos. 8, 9 and 14, which is taken on record.

Sri Samit Gopal has stated that he has already filed his Vakalatnama on behalf of Respondent No.12. He prays for and is granted 3 weeks' time to file counter-affidavit.

Counsel for respondent No.15 may also file counter-affidavit within 3 weeks.

Office has not submitted any report with regard to service of notice upon the respondent Nos. 10, 11 and 13.

Office is directed to submit his report on behalf of the said respondents on or before the next date fixed in the matter.

List the matter in second week of July, 2016.

Interim order dated 18.3.2016 passed by this Court shall remain operative till the next date of listing.

Order Date :- 10.5.2016

Irshad