Vinod Kumar Srivastava vs State Of U.P. And 2 Ors.
2017 Latest Caselaw 690 ALL

Citation : 2017 Latest Caselaw 690 ALL
Judgement Date : 15 May, 2017

Allahabad High Court

Vinod Kumar Srivastava vs State Of U.P. And 2 Ors. on 15 May, 2017

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 48493 of 2016
 

 
Petitioner :- Vinod Kumar Srivastava
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Hemant Kumar,Preet Pal Singh Rathore
 
Counsel for Respondent :- C.S.C.,Anil Tiwari
 

 
Hon'ble Manoj Kumar Gupta,J.

Counter affidavit filed on behalf of respondent nos. 2 and 3 is taken on record.

Sri Hemant Kumar has entered appearance on behalf of the petitioner.

Sri Hemant Kumar, Advocate has filed an application seeking withdrawl of his power to represent the petitioner. Sri Preet Pal Singh Rathore continues to be the counsel for the petitioner. Accordingly, the application is allowed. The name of Sri Hemant Kumar shall not be shown as counsel for the petitioner.

Brief Holder of Sri Preet Pal Singh Rathore, counsel for the petitioner seeks time to file rejoinder affidavit, which is allowed.

List in the second week of July, 2017.

(Manoj Kumar Gupta,J.)

Order Date :- 15.5.2017

shailesh