Anoop Kumar Gautam & Ors. vs State Of ...
2018 Latest Caselaw 1245 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 17454 of 2018
 
Petitioner :- Anoop Kumar Gautam & Ors.
 
Respondent :- State Of U.P.Thru.Prin.Secy.Deptt.Of Energy Govt.Of U.P.&Ors
 
Counsel for Petitioner :- Rajat Rajan Singh
 
Counsel for Respondent :- C.S.C.,Anshuman Patnaik,Subhash Vidyarthi
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Sameer Kaliya, learned counsel for the petitioners, who has filed his Vakalatnama on behalf of the petitioners, the same is taken on record.

Notice for opposite party No.1 has been accepted by the office of the learned Chief Standing Counsel and Sri Subhash Vidyarthi, learned counsel has accepted notice for opposite party No.3, whereas Sri Anshuman Patnaik, learned counsel has accepted notices for opposite party Nos.2, 4, 5 & 6.

Let the counter affidavit be filed by the opposite parties within three weeks. Rejoinder affidavit, if any, may be filed within one week thereafter.

List this case in the second week of July, 2018 as fresh.

Interim relief application of the petitioners shall be considered on the next date of listing.

Order Date :- 5.6.2018

Suresh/

[Rajesh Singh Chauhan,J.]