Virendra Kumar Kulshrestha vs State Of U.P. And 2 Others
2019 Latest Caselaw 1623 ALL

Citation : 2019 Latest Caselaw 1623 ALL
Judgement Date : 26 March, 2019

Allahabad High Court

Virendra Kumar Kulshrestha vs State Of U.P. And 2 Others on 26 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 2575 of 2019
 

 
Petitioner :- Virendra Kumar Kulshrestha
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- In Person
 
Counsel for Respondent :- C.S.C.,Ashok Kumar Yadav
 

 
Hon'ble Prakash Padia,J.

Supplementary affidavit filed today is taken on record.

Vide order dated 18.2.2019 Mr. A. K. Yadav, learned counsel for the respondent nos.2 and 3 were directed to seek instructions in the matter. The instruction received by him was placed before the Court, which is taken on record.

Counter affidavit be filed by all the respondents within three weeks. Rejoinder affidavit may be filed within one week, thereafter.

List on 25.4.2019.

Order Date :- 26.3.2019

Pramod Tripathi

Download the LatestLaws.com Mobile App