Santosh Kumar vs State Of U.P. And 4 Others
2019 Latest Caselaw 1152 ALL

Citation : 2019 Latest Caselaw 1152 ALL
Judgement Date : 13 March, 2019

Allahabad High Court

Santosh Kumar vs State Of U.P. And 4 Others on 13 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 3157 of 2019
 

 
Petitioner :- Santosh Kumar
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Prabhakar Awasthi,Sandeep Tripathi
 
Counsel for Respondent :- C.S.C.,Bhanu Pratap Singh
 

 
Hon'ble Prakash Padia,J.

Heard Sri Prabhakar Awasthi along-with Sandeep Tripathi, learned counsel for the petitioner, learned Standing Counsel on behalf of respondents no.1 to 4 and Mr. B. P. Singh, learned counsel for the respondent no.5.

Sri Prabhakar Awasthi, learned counsel for the petitioner contended that the order impugned dated 9/11.1.2019 was passed incomplete violation of directions given by this Court in Writ A No.23816 of 2018 (Santosh Kumar Vs. State of U.P. and 4 others).

The matter requires consideration.

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

Liston 24.4.2019.

Order Date :- 13.3.2019

Pramod Tripathi