Mohammad Salman vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 1955 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- P.I.L. CIVIL No. - 19545 of 2018
 
Petitioner :- Mohammad Salman
 
Respondent :- State Of U.P. Thru. Prin. Secy. Health & Services & Others
 
Counsel for Petitioner :- Mohd. Salman (In Person)
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

Mr. Manish Mishra, learned Standing Counsel has filed affidavit, which is sworn by the Principal Secretary, Medical Health & Family Welfare, the same is taken on record. A copy of the said affidavit has been provided to Mr. Vijay Dixit, Advocate in the Court.

Further Mr. Vijay Dixit, Advocate has filed an intervention application on behalf of five applicants. The application is supported by an affidavit of applicant No.1, Arvind Kumar Tripathi, a copy whereof has been provided to the learned Standing Counsel today in the Court.

Office will get this application registered through the Computer Section.

Mr. Mishra, learned Standing Counsel prays for and is granted three weeks' further time to file reply to the intervention application filed today.

List again on 10.09.2018 showing the name of Mr. Vijay Dixit, Advocate in the cause list also from the side of the petitioner.

Order Date :- 13.8.2018

Suresh/

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