Mahendra Singh Pawar vs State Of U.P. Thru. Prin.Secy To ...
2018 Latest Caselaw 2339 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- P.I.L. CIVIL No. - 16009 of 2017
 

 
Petitioner :- Mahendra Singh Pawar
 
Respondent :- State Of U.P. Thru. Prin.Secy To The C.M. & 2 Others
 
Counsel for Petitioner :- Manoj Kumar Tiwari,Chandra Bhushan Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

We have heard Sri C.B. Pandey, learned counsel in Writ Petition No.16009 (M/B) of 2017, Ms. Manjusha Srivastava, Advocate Interverner in the present case, Sri Mahendra Nath Rai, Advocate, who appears in person in Writ Petition No.31400 (M/B) of 2017 and Sri M.M. Pandey, learned Additional Advocate General assisted by Sri H.P. Srivastava, learned Additional Chief Standing Counsel for the State-respondents.

Judgement/ order reserved.

Learned counsel for the parties are free to file their written submissions within a week and in any case on or before 17.09.2018.

Order Date :- 5.9.2018

Suresh/

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