Chandrakant Tripathi vs State Of U.P. And 3 Others
2019 Latest Caselaw 1018 ALL

Citation : 2019 Latest Caselaw 1018 ALL
Judgement Date : 12 March, 2019

Allahabad High Court

Chandrakant Tripathi vs State Of U.P. And 3 Others on 12 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 3260 of 2019
 

 
Petitioner :- Chandrakant Tripathi
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Manoj Kumar Mishra,Saurabh Basu
 
Counsel for Respondent :- C.S.C.,Ashok Kumar Yadav
 

 
Hon'ble Prakash Padia,J.

Heard Sri Saurabh Basu along-with Sri Manoj Kumar Mishra, learned counsel for the petitioner. Learned Standing Counsel has accepted notice on behalf of respondent nos.1and 2. Mr. A. K. Yadav, learned counsel, has accepted notice on behalf of respondent nos.3 and 4.

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

List on 23.4.2019.

Order Date :- 12.3.2019

Pramod Tripathi

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