Rajeev Tyagi vs State Of U.P. And 3 Others
2018 Latest Caselaw 726 ALL

Citation : 2018 Latest Caselaw 726 ALL
Judgement Date : 21 May, 2018

Allahabad High Court

Rajeev Tyagi vs State Of U.P. And 3 Others on 21 May, 2018

Bench: Ramesh Sinha, Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 9289 of 2018
 

 
Petitioner :- Rajeev Tyagi
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Sudhir Mehrotra
 
Counsel for Respondent :- G.A.,Akhilesh Srivastava,Imran Ullah,Saksham Srivastava
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Counter affidavit has been filed to the affidavit proposed by the respondent no.5 who has been shown as the newly added respondent.

Shri Imran Ullah prays for and is allowed four weeks time to file rejoinder affidavit to the counter affidavit.

List the matter after four weeks.

Interim order to continue till the next date of listing.

(Dinesh Kumar Singh-I, J.) (Ramesh Sinha, J.)

Order Date :- 21.5.2018

shiv

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