Dinesh Kumar Yadav And 2 Ors. vs State Of U.P. And 10 Ors.
2016 Latest Caselaw 6438 ALL

Citation : 2016 Latest Caselaw 6438 ALL
Judgement Date : 5 October, 2016

Allahabad High Court

Dinesh Kumar Yadav And 2 Ors. vs State Of U.P. And 10 Ors. on 5 October, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- WRIT - A No. - 48486 of 2016
 

 
Petitioner :- Dinesh Kumar Yadav And 2 Ors.
 
Respondent :- State Of U.P. And 10 Ors.
 
Counsel for Petitioner :- Ashok Kumar Rai
 
Counsel for Respondent :- C.S.C.,Ayank Mishra
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Office has reported that there is a delay of more than 300 days. The petitioner has sufficiently explained the delay in filing the writ petition. It is, accordingly, condoned.

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

Sri Ayank Mishra has accepted notice on behalf of respondent nos.2 to 4. Sri Syed Ahmad Fiazan has put in appearance on behalf of respondent nos. 2 and 3.

As prayed by them, counter affidavit be filed within four weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List after expiry of the aforesaid period.

Order Date :- 5.10.2016

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Dinesh Kumar Yadav And 2 Ors. vs State Of U.P. And 10 Ors.
2016 Latest Caselaw 6438 ALL

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Dinesh Kumar Yadav And 2 Ors. vs State Of U.P. And 10 Ors.2016 Latest Caselaw 6438 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Dinesh Kumar Yadav And 2 Ors. vs State Of U.P. And 10 Ors.
2016 Latest Caselaw 6438 ALL