Ram Chandra Jaiswal vs State Of U.P. And 4 Others
2017 Latest Caselaw 6679 ALL

Citation : 2017 Latest Caselaw 6679 ALL
Judgement Date : 10 November, 2017

Allahabad High Court

Ram Chandra Jaiswal vs State Of U.P. And 4 Others on 10 November, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 52952 of 2017
 

 
Petitioner :- Ram Chandra Jaiswal
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Sandeep Kumar
 
Counsel for Respondent :- C.S.C.,Amrish Sahai
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

Issue notice to the respondent no.4 by RPAD returnable at an early date.

Learned counsel for the respondent no.5 prays for and is allowed one month's time to file a counter affidavit.

Subject to payment of 50 per cent of the impugned demand within one month from today, the balance shall be kept in abeyance till 11.12.2017.

List this matter on 11.12.2017.

Order Date :- 10.11.2017

pks

Download the LatestLaws.com Mobile App