Jai Mangal Ram vs State Of U.P. And 4 Others
2017 Latest Caselaw 2503 ALL

Citation : 2017 Latest Caselaw 2503 ALL
Judgement Date : 18 July, 2017

Allahabad High Court

Jai Mangal Ram vs State Of U.P. And 4 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. - 30954 of 2017
 

 
Petitioner :- Jai Mangal Ram
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Satya Prakash Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Satya Prakash Pandey, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

Issue notice.

Notices on behalf of respondents have been accepted by the office of learned Chief Standing Counsel, therefore notice need not be served again to the aforesaid respondents.

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

List thereafter.

Order Date :- 18.7.2017

Swati

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