Nahar Singh vs State Of U.P. And 4 Others
2017 Latest Caselaw 3547 ALL

Citation : 2017 Latest Caselaw 3547 ALL
Judgement Date : 23 August, 2017

Allahabad High Court

Nahar Singh vs State Of U.P. And 4 Others on 23 August, 2017

Bench: Ran Vijai Singh, Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 38004 of 2017
 

 
Petitioner :- Nahar Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Gaurav Pratap Singh
 
Counsel for Respondent :- C.S.C.,Archana Singh
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Gaurav Pratap Singh, learned counsel for the petitioner and Smt Archana Singh appearing on behalf of respondent no.3.

Issue notice.

Notices on behalf of respondent nos.1 and 2 have been accepted by Office of Chief Standing Counsel whereas Smt. Archana Singh accepted notices on behalf of respondent no.3.

Issue notice to respondent nos.4 and 5.

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

At this stage no notice is issued to respondent nos.4 and 5. It is observed that the appointment, if any, is made that shall be subject to the further orders passed by this Court.

Order Date :- 23.8.2017

Swati