Krishnat Mani Tripathi vs Chief Secy. Uttar Pradesh ...
2018 Latest Caselaw 1467 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- P.I.L. CIVIL No. - 19573 of 2018
 
Petitioner :- Krishnat Mani Tripathi
 
Respondent :- Chief Secy. Uttar Pradesh Government And Others
 
Counsel for Petitioner :- K.M.Tripathi (In Person)
 
Counsel for Respondent :- C.S.C.,Amarjeet Singh Rakhra
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

Heard the petitioner in person, Sri Manish Mishra, learned Standing Counsel representing for the State-respondents and Sri Amarjeet Singh Rakhra, learned counsel representing for the respondent No.5.

At this stage, we do not feel it necessary to require any instructions from the Director, Central Bureau of Investigation, New Delhi (respondent No.5), may be his role surfaces after the affidavit of the State Government is received.

Sri Mishra learned Standing Counsel prays for and is granted two weeks' time to obtain instructions or to file counter affidavit in the matter.

List this case on 31.07.2018.

 
Order Date :- 10.7.2018
 
Suresh/
 

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