Hari Shankar Pandey vs State Of U.P. Thru. Chief Secy. & ...
2018 Latest Caselaw 3583 ALL

Citation : 2018 Latest Caselaw 3583 ALL
Judgement Date : 12 November, 2018

Allahabad High Court

Hari Shankar Pandey vs State Of U.P. Thru. Chief Secy. & ... on 12 November, 2018

Bench: Vikram Nath, Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- P.I.L. CIVIL No. - 32380 of 2018
 
Petitioner :- Hari Shankar Pandey
 
Respondent :- State Of U.P. Thru. Chief Secy. & Ors.
 
Counsel for Petitioner :- H.S. Pandey - In Person
 
Counsel for Respondent :- C.S.C.,A.S.G.,Ashish Kumar Pathak
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Hari Shankar Pandey, the petitioner in person, Sri V.K. Shahi, learned Additional Advocate General assisted by Sri Q.H. Rizvi, learned Standing Counsel for the State-respondents and Sri Sudhanshu Chauhan, learned counsel representing the respondent No.4.

All the respondents may obtain instructions or file their respective counter affidavits within a week.

List/ put up this case in the additional cause list as fresh on 19.11.2018 showing the name of Sri Sudhanshu Chaudhan, Advocate in the cause list from the side of the respondents.

Order Date :- 12.11.2018

Suresh/

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