Kamlesh Kumar vs State Of U.P. And 5 Others
2018 Latest Caselaw 2589 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 
Case :- WRIT - C No. - 29459 of 2018
 
Petitioner :- Kamlesh Kumar
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Lalji Chaudhary
 
Counsel for Respondent :- C.S.C.,Anuj Kumar
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref. Civil Misc. Stay Application )

Though the petitioner's counsel argued at length as respondent no. 5 is not before this Court no ex-parte stay can be granted. All the judgments cited by the counsel will be considered when the notices are served on respondent no. 5 also as a chance of hearing will have to be given to him.

Application is ordered to be heard on the next date of hearing.

Order Date :- 14.9.2018/Mukesh

Case :- WRIT - C No. - 29459 of 2018

Petitioner :- Kamlesh Kumar

Respondent :- State Of U.P. And 5 Others

Counsel for Petitioner :- Lalji Chaudhary

Counsel for Respondent :- C.S.C.,Anuj Kumar

Hon'ble Dr. Kaushal Jayendra Thaker,J.

State to file reply on or before 8th October, 2018.

Issue notice to respondent no. 5 by speed/ registered post. Steps be taken immediately.

List on 9th October, 2018.

Order Date :- 14.9.2018/Mukesh