Citation : 2017 Latest Caselaw 3386 ALL
Judgement Date : 18 August, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - A No. - 31148 of 2017 Petitioner :- Alankar Chauhan And Another Respondent :- State Of U.P. And 9 Others Counsel for Petitioner :- Preet Pal Singh Rathore,Anil Kumar Dubey Counsel for Respondent :- C.S.C.,Indu Shekhar Mishra Hon'ble Ran Vijai Singh,J.
Hon'ble Ifaqat Ali Khan,J.
We have heard Sri Preet Pal Singh, learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Sri Indu Shekhar Mishra, learned counsel appearing for respondent nos.2 and 3.
Issue notice.
Notices on behalf of respondent nos.1 and 4 have been accepted by the Office of learned Chief Standing Counsel whereas Sri Indu Shekhar Mishra has accepted notice for respondents no. 2 and 3, therefore, notices need not be served again to the aforesaid respondents.
Issue notice to respondent nos.5 to 10 through registered post returnable at an early date.
Steps be taken within ten days.
List after service of notice.
In the meantime, counter affidavit may be filed.
Order Date :- 18.8.2017
Swati
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