Mohd. Kasim & Ors. vs State Of U.P. Thru.Prin. ...
2017 Latest Caselaw 3934 ALL

Citation : 2017 Latest Caselaw 3934 ALL
Judgement Date : 1 September, 2017

Allahabad High Court

Mohd. Kasim & Ors. vs State Of U.P. Thru.Prin. ... on 1 September, 2017

Bench: Vikram Nath, Daya Shankar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. BENCH No. - 20486 of 2017
 
Petitioner :- Mohd. Kasim & Ors.
 
Respondent :- State Of U.P. Thru.Prin. Secy.Minority Welfare & Waqf & Ors.
 
Counsel for Petitioner :- Gaurav Mehrotra,Kunal Shah
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vikram Nath,J.

Hon'ble Daya Shankar Tripathi,J.

Heard learned counsel for the petitioners and Shri Q.H. Rizvi, learned Additional Chief Standing Counsel for the State-respondents.

Shri Rizvi prays for and is granted two weeks' time to seek instructions and file counter affidavit.

The petitioner will have a week thereafter, to file rejoinder affidavit.

List this petition in the week commencing 3.10.2017.

Learned counsel for the petitioners is granted liberty to make a mention on the said date before the appropriate Court for taking up the case out of turn.

Order Date :- 1.9.2017

Arnima

(Daya Shankar Tripathi, J.) (Vikram Nath, J.)