Hari Govind Tewari vs State Of U.P. And 4 Others
2017 Latest Caselaw 3796 ALL

Citation : 2017 Latest Caselaw 3796 ALL
Judgement Date : 29 August, 2017

Allahabad High Court

Hari Govind Tewari vs State Of U.P. And 4 Others on 29 August, 2017

Bench: Ran Vijai Singh, Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 39315 of 2017
 

 
Petitioner :- Hari Govind Tewari
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Arvind Kumar Srivastava,Sanjeev Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Sanjeev Singh alongwith Sri Arvind Kumar Srivastava, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

Issue notice.

Notice on behalf of respondents have been accepted by the office of Chief Standing Counsel.

Learned Standing Counsel prays for and is granted six weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List thereafter.

Order Date :- 29.8.2017

Swati

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