Shubh Narayan And Another vs State Of U.P. And 10 Others
2016 Latest Caselaw 6409 ALL

Citation : 2016 Latest Caselaw 6409 ALL
Judgement Date : 4 October, 2016

Allahabad High Court

Shubh Narayan And Another vs State Of U.P. And 10 Others on 4 October, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- WRIT - A No. - 46410 of 2016
 

 
Petitioner :- Shubh Narayan And Another
 
Respondent :- State Of U.P. And 10 Others
 
Counsel for Petitioner :- Triloki Singh
 
Counsel for Respondent :- C.S.C.,Ayank Mishra,Pradeep Chandra
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned counsel for the petitioner has filed a supplementary affidavit, which is taken on record, explaining delay and laches in filing the writ petition. The delay is condoned.

As prayed by the learned counsel for the petitioner, tag this writ petition with Writ Petition No.41750 of 2015 (Prashant Kumar Jaiswal and other v. State of U.P. and others).

Learned counsel for the respondents may file counter affidavits within four weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List after expiry of the said period.

Order Date :- 4.10.2016