Dr. Brij Pal Singh And Another vs State Of U.P. And 4 Others
2017 Latest Caselaw 3960 ALL

Citation : 2017 Latest Caselaw 3960 ALL
Judgement Date : 1 September, 2017

Allahabad High Court

Dr. Brij Pal Singh And Another vs State Of U.P. And 4 Others on 1 September, 2017

Bench: Tarun Agarwala, Ashok Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 32772 of 2017
 

 
Petitioner :- Dr. Brij Pal Singh And Another
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Nishant Mehrotra,Syed Waseem Abbas Rizvi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Tarun Agarwala,J.

Hon'ble Ashok Kumar,J.

In spite of a stop order, no counter affidavit has been filed. We, accordingly, direct the Chief Medical Officer respondent no. 4 to pay a sum of Rs.50,000/- towards loss being caused to the petitioner and remove the seal, which he has put in the petitioner's clinic within three days form the date of production of a certified copy of this order or show cause by filing a counter affidavit by 11th September, 2017.

List this matter on 11th September, 2017.

Order Date :- 1.9.2017

(Ashok Kumar, J.) (Tarun Agarwala, J.)

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