Himanshu Kumar vs State Of U.P. And 2 Others
2017 Latest Caselaw 2873 ALL

Citation : 2017 Latest Caselaw 2873 ALL
Judgement Date : 1 August, 2017

Allahabad High Court

Himanshu Kumar vs State Of U.P. And 2 Others on 1 August, 2017

Bench: Ran Vijai Singh, Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 32971 of 2017
 

 
Petitioner :- Himanshu Kumar
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Kunwar Bahadur Srivastava
 
Counsel for Respondent :- C.S.C.,Karan Prakash Tiwari,Nikhil Kumar
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Kunwar Bahadur Srivastava, learned counsel for the petitioner, Sri Karan Prakash Tiwari, appearing for respondents and learned Standing Counsel for the State-respondents.

Issue notice.

Notices on behalf of respondent no.1 has been accepted by office of learned Chief Standing Counsel whereas notices on behalf of respondent no.2 and 3 have been accepted by Sri Karan Prakash Tiwari.

Learned counsel for the respondents are granted six weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed two weeks thereafter.

List thereafter.

Order Date :- 1.8.2017

Swati