Shri Khereshwar Mahadev Wa Dauji ... vs Union Of India And 5 Others
2017 Latest Caselaw 7162 ALL

Citation : 2017 Latest Caselaw 7162 ALL
Judgement Date : 20 November, 2017

Allahabad High Court

Shri Khereshwar Mahadev Wa Dauji ... vs Union Of India And 5 Others on 20 November, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 53964 of 2017
 

 
Petitioner :- Shri Khereshwar Mahadev Wa Dauji Maharaj Samiti & Another
 
Respondent :- Union Of India And 5 Others
 
Counsel for Petitioner :- Sumit Daga
 
Counsel for Respondent :- C.S.C.,A.S.G.I.,Pranjal Mehrotra
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

Issue notice to the respondent no.6 by RPAD returnable at an early date.

Learned Standing Counsel appearing for the respondent nos.4 and 5 and learned counsel for the respondent nos.2 and 3 pray for and are allowed one month's time to file a counter affidavit.

List this matter on 04.01.2018.

It is made clear that till then, the money which has been deposited in the petitioner's account will not be utilised by him in any manner in view of the fact that there is already an injunction order passed in Misc. Civil Appeal No.51 of 2014 on 25.04.2014.

Order Date :- 20.11.2017

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