Kedarnath Sharma vs State Of U.P. And Another
2017 Latest Caselaw 7147 ALL

Citation : 2017 Latest Caselaw 7147 ALL
Judgement Date : 20 November, 2017

Allahabad High Court

Kedarnath Sharma vs State Of U.P. And Another on 20 November, 2017

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - A No. - 44183 of 2017
 

 
Petitioner :- Kedarnath Sharma
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Manish Chand Umrao
 
Counsel for Respondent :- C.S.C.,Sahab Tiwari
 

 
Hon'ble Manoj Kumar Gupta,J.

Counsel for the petitioner states that no counter affidavit has been filed so far.

Counsel for the respondents is also not present.

List after three weeks. In the meantime, counter affidavit, if any, be filed by the respondents.

Counsel for the petitioner undertakes to inform counsel for the respondents about the order passed today, in writing.

(Manoj Kumar Gupta, J.)

Order Date :- 20.11.2017

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