Sakir Ali vs State Of U.P. And 8 Ors.
2019 Latest Caselaw 90 ALL

Citation : 2019 Latest Caselaw 90 ALL
Judgement Date : 25 February, 2019

Allahabad High Court

Sakir Ali vs State Of U.P. And 8 Ors. on 25 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 45038 of 2016
 

 
Petitioner :- Sakir Ali
 
Respondent :- State Of U.P. And 8 Ors.
 
Counsel for Petitioner :- Kamlesh Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Prakash Padia,J.

Learned Standing Counsel has accepted notice on behalf of respondents no. 1 to 4.

Issue notice to respondents no.5 to 9 returnable at an early date. Steps be taken by speed post within two weeks.

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 :- 25.2.2019

Pramod Tripathi

Download the LatestLaws.com Mobile App