Shiv Kumar Mishra vs The Stae Of U.P. And 2 Others
2019 Latest Caselaw 6647 ALL

Citation : 2019 Latest Caselaw 6647 ALL
Judgement Date : 25 July, 2019

Allahabad High Court

Shiv Kumar Mishra vs The Stae Of U.P. And 2 Others on 25 July, 2019

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 24363 of 2019
 

 
Petitioner :- Shiv Kumar Mishra
 
Respondent :- The Stae Of U.P. And 2 Others
 
Counsel for Petitioner :- Pradeep Kumar Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for the petitioner and the learned Standing Counsel for the State-respondents.

Learned Standing Counsel appearing for the third respondent states that subject to verification of all facts and contentions on merits being left open, the said respondent shall endeavour to dispose of the pending matter pursuant to the order of remand dated 9 June 2016 with expedition and preferably within a period of four months from the date of presentation of a certified copy of this order.

Accordingly, this petition shall stand disposed of in light of the statement noted above.

Order Date :- 25.7.2019

Arun K. Singh

(Yashwant Varma, J.)