Mohd. Iqbal And Another vs Union Of India And 4 Others
2017 Latest Caselaw 2956 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 34407 of 2017
 

 
Petitioner :- Mohd. Iqbal And Another
 
Respondent :- Union Of India And 4 Others
 
Counsel for Petitioner :- Suresh Kumar Pandey
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

Sri Raghuraj Kishor Mishra, learned Senior Panel Counsel Govt. of India has filed Vakalatnama on behalf of respondent nos.1, 2 and 3, which is taken on record.

We have heard Sri Suresh Kumar Pandey learned counsel for the petitioner and Sri Raghuraj Kishor Mishra, learned counsel for the respondents no.1 to 3.

Issue notice.

No notice is issued to respondents no.4 and 5.

Notice on behalf of respondent nos.1 to 3 have been accepted by office of Additional Solicitor General of India, therefore notice need not be served again to the aforesaid respondents.

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

List thereafter.

Order Date :- 3.8.2017

Swati