Ankur Garg vs State Of U.P. And 3 Others
2019 Latest Caselaw 40 ALL

Citation : 2019 Latest Caselaw 40 ALL
Judgement Date : 22 February, 2019

Allahabad High Court

Ankur Garg vs State Of U.P. And 3 Others on 22 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 13873 of 2017
 

 
Petitioner :- Ankur Garg
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Umesh Chandra Tiwari,Rajiv Sisodia,Virendra Singh Tomar
 
Counsel for Respondent :- C.S.C.,Azad Khan,Virendra Chaubey
 

 
Hon'ble Prakash Padia,J.

Heard Mr. Umesh Chandra Tiwari, learned counsel for the petitioner. Learned Standing Counsel has accepted notice on behalf of respondent nos.1 and 2. Mr. Virendra Chaubey, learned counsel, has accepted notice on behalf of respondent no.3.

Issue notice to respondent no.4 returnable at an early date. Steps be taken within a week.

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

List immediately thereafter.

Order Date :- 22.2.2019

Pramod Tripathi

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