Asgari Began vs State Of U.P. Thru. Secy. ...
2017 Latest Caselaw 8124 ALL

Citation : 2017 Latest Caselaw 8124 ALL
Judgement Date : 19 December, 2017

Allahabad High Court

Asgari Began vs State Of U.P. Thru. Secy. ... on 19 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- MISC. SINGLE No. - 30949 of 2017
 

 
Petitioner :- Asgari Began
 
Respondent :- State Of U.P. Thru. Secy. Panchayat Raj And Ors.
 
Counsel for Petitioner :- Gajendra Kumar Mishra,Samanvya Dhar Dwivedi
 
Counsel for Respondent :- CSC
 

 
Hon'ble Rajnish Kumar,J.

Notices on behalf of opposite parties no. 1 to 5 have been accepted by the learned Chief Standing Counsel. Sri Harish Chandra Dubey, Advocate has filed Vakalatnama on behalf of opposite party no.6, which is taken on record.

Learned Standing Counsel and learned counsel for opposite party no. 6 pray for and are granted two weeks' time to file counter affidavit. One week time thereafter will be available to the learned counsel for petitioner to file rejoinder affidavit.

List in the week commencing 22.01.2018.

Learned counsel for petitioner submits that the application for interim relief may be considered on the next date of listing.

Order Date :- 19.12.2017

psd