Anil Kumar Swami vs State Of U.P. And 5 Others
2017 Latest Caselaw 2502 ALL

Citation : 2017 Latest Caselaw 2502 ALL
Judgement Date : 18 July, 2017

Allahabad High Court

Anil Kumar Swami vs State Of U.P. And 5 Others on 18 July, 2017

Bench: Ran Vijai Singh, Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 24263 of 2017
 

 
Petitioner :- Anil Kumar Swami
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Rajnish Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Abhishek Kumar Srivastava,Akhilesh Kumar Singh,Vimlendu Tripathi
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

Supplementary affidavit filed today by learned counsel for the petitioner, is taken on record.

Heard learned counsel for the petitioner and learned Standing counsel for the State-respondents.

Pursuant to the order dated 05.07.2017 Sri Akhilesh Kumar Singh, learned counsel appearing for the respondents has not obtained the complete instructions. He is directed to produce the complete instructions, in view of the allegations made in the writ petition.

Put up this case as fresh on 24.07.2017.

Order Date :- 18.7.2017

Swati