Suneel Kumar And 46 Ors. vs State Of U.P. And 3 Ors.
2017 Latest Caselaw 252 ALL

Citation : 2017 Latest Caselaw 252 ALL
Judgement Date : 8 May, 2017

Allahabad High Court

Suneel Kumar And 46 Ors. vs State Of U.P. And 3 Ors. on 8 May, 2017

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 58918 of 2016
 

 
Petitioner :- Suneel Kumar And 46 Ors.
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Seemant Singh
 
Counsel for Respondent :- C.S.C.,Ayank Mishra
 

 
Hon'ble Manoj Kumar Gupta,J.

Rejoinder affidavit and supplementary affidavit filed by the petitioners are taken on record.

Sri Ayank Mishra, learned counsel appearing on behalf of the respondent-corporation seeks time to rebut the averments made in the supplementary affidavit, which is allowed.

List in the next cause list.

In the meantime, affidavit in rebuttal, if any, be filed.

(Manoj Kumar Gupta, J.)

Order Date :- 8.5.2017

skv

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