Avinash Chandra Shukla vs State Of U.P. And 4 Others
2019 Latest Caselaw 199 ALL

Citation : 2019 Latest Caselaw 199 ALL
Judgement Date : 26 February, 2019

Allahabad High Court

Avinash Chandra Shukla vs State Of U.P. And 4 Others on 26 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 3122 of 2019
 

 
Petitioner :- Avinash Chandra Shukla
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Satya Prakash Shukla
 
Counsel for Respondent :- C.S.C.,Mangla Prasad Rai
 

 
Hon'ble Prakash Padia,J.

Heard learned counsel for the petitioner. Learned Standing Counsel has accepted notice on behalf of respondent nos.1 and 2. Mr. Mangla Prasad Rai, learned counsel, has accepted notice on behalf of respondent nos.3 and 4.

Issue notice to respondent no.5 returnable at an early date. Steps be taken by speed post within a week.

Counter affidavit be filed by all the respondents within six weeks. Rejoinder affidavit may be filed within two weeks' thereafter.

List on 23.4.2019. Learned counsel for the petitioner is directed to inform Mr. Mangla Prasad Rai, learned counsel for the respondent nos.3 and 4 regarding this order in writing within three days.

Date :- 26.2.2019

Pramod Tripathi