Triloki Nath Srivastava vs State Of U.P. And 5 Others
2019 Latest Caselaw 194 ALL

Citation : 2019 Latest Caselaw 194 ALL
Judgement Date : 26 February, 2019

Allahabad High Court

Triloki Nath Srivastava vs State Of U.P. And 5 Others on 26 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 18304 of 2018
 

 
Petitioner :- Triloki Nath Srivastava
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Gyanendra Prakash Srivastava
 
Counsel for Respondent :- C.S.C.,Syed Nadeem Ahmad
 

 
Hon'ble Prakash Padia,J.

Learned counsel for the petitioner contended that the controversy involved in the present case is squarely covered by a judgement dated 17.7.2015 passed in Writ A No.36240 of 2015. Learned counsel for the petitioner further contended that the petitioner is going to retire on 31.3.2019 and as such matter is urgent.

In the circumstances, put up this matter in the additional cause list on 08.3.2019. Learned counsel for the petitioner is directed to inform Mr. Syed Nadeem Ahmad, learned counsel for the respondent, regarding this order within three days.

Order Date :- 26.2.2019

Pramod Tripathi