Ambedkar Rao And 9 Others vs State Of U.P. And 3 Others
2019 Latest Caselaw 1278 ALL

Citation : 2019 Latest Caselaw 1278 ALL
Judgement Date : 14 March, 2019

Allahabad High Court

Ambedkar Rao And 9 Others vs State Of U.P. And 3 Others on 14 March, 2019

Bench: Ashok Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - C No. - 9065 of 2019
 

 
Petitioner :- Ambedkar Rao And 9 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Sunil Kumar Singh,Awadhesh Kumar Singh
 
Counsel for Respondent :- C.S.C.,Manoj Kumar Yadav
 

 
Hon'ble Ashok Kumar,J.

Heard Sri A.K. Singh, learned counsel for petitioner, Sri Manoj Kumar Yadav, learned counsel for respondent no. 4 and learned Standing Counsel who represents the respondents no. 1,2 and 3.

As prayed by counsel for the respondents four weeks' time is allowed to file the counter affidavit. Counsel for the petitioner is allowed two weeks' time thereafter to file rejoinder affidavit.

List before appropriate Court in the first week of May, 2019.

The case shall not be treated as tied up or part heard to this Bench.

Order Date :- 14.3.2019

Meenu

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