Sandeep Kumar vs State Of U.P. And 2 Ors.
2016 Latest Caselaw 6133 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 45455 of 2016
 

 
Petitioner :- Sandeep Kumar
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Siya Ram Yadav
 
Counsel for Respondent :- C.S.C.,Ashok Kumar Lal
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Amendment Application No.301158 of 2016.

Heard.

The amendment application is allowed.

Learned counsel for the petitioner may carry out the necessary amendment during the course of the day.

Order Date :- 23.9.2016

Case :- WRIT - A No. - 45455 of 2016

Petitioner :- Sandeep Kumar

Respondent :- State Of U.P. And 2 Ors.

Counsel for Petitioner :- Siya Ram Yadav

Counsel for Respondent :- C.S.C.,Ashok Kumar Lal

Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel appears for respondent no.1 while Sri Ashok Kumar Lal has put in appearance on behalf of respondent nos. 2 and 3.

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

List this case in the week commencing 21.11.2016.

Order Date :- 23.9.2016

AU