Virendra Singh vs State Of U.P. & 6 Others
2017 Latest Caselaw 4019 ALL

Citation : 2017 Latest Caselaw 4019 ALL
Judgement Date : 6 September, 2017

Allahabad High Court

Virendra Singh vs State Of U.P. & 6 Others on 6 September, 2017

Bench: Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 4346 of 2017
 

 
Petitioner :- Virendra Singh
 
Respondent :- State Of U.P. & 6 Others
 
Counsel for Petitioner :- Dinesh Pathak
 
Counsel for Respondent :- G.A.,Nipun Singh
 

 
Hon'ble Harsh Kumar,J.

Sri Dinesh Pathak, learned counsel for the petitioner/applicant and Sri Nipun Singh learned counsel for the opposite party no. 2.

Impleadment application moved by the learned counsel for the applicant/petitioner be taken on record.

The learned A.G.A. and learned counsel for the opposite party no. 2 if wants may file objection/counter affidavit within seven days.

Put up on 18.9.2017 as supplementary fresh.

Order Date :- 6.9.2017

Ishan

Download the LatestLaws.com Mobile App