Mohd. Shafeeq And Others vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 1816 ALL

Citation : 2018 Latest Caselaw 1816 ALL
Judgement Date : 2 August, 2018

Allahabad High Court

Mohd. Shafeeq And Others vs State Of U.P. Thru. Prin. Secy. ... on 2 August, 2018

Bench: Vikram Nath, Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- MISC. BENCH No. - 21851 of 2018
 
Petitioner :- Mohd. Shafeeq And Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Urban Development & Others
 
Counsel for Petitioner :- Zubair Hasan,Shashi Kumar Verma
 
Counsel for Respondent :- C.S.C.,Ripu Daman Shahi
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Zubair Hasan, learned counsel for the petitioners, Sri Abhinav N. Trivedi, learned Additional Chief Standing Counsel for the State-respondents and Sri Rajnish Kumar Singh, Advocate holding brief of Sri R.D. Sahi, learned counsel representing respondent Nos.2 & 5.

All the respondents pray for and are granted one month's time to file their respective counter affidavits. Petitioner will have thereafter a week's time to file the rejoinder affidavit.

List after expiry of the aforesaid period.

Order Date :- 2.8.2018

Suresh/

[Rajesh Singh Chauhan,J.] [Vikram Nath,J.]