Surya Kumar Singh vs State Of U.P. And 4 Others
2019 Latest Caselaw 2161 ALL

Citation : 2019 Latest Caselaw 2161 ALL
Judgement Date : 30 March, 2019

Allahabad High Court

Surya Kumar Singh vs State Of U.P. And 4 Others on 30 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 20091 of 2018
 

 
Petitioner :- Surya Kumar Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Rajesh Kumar Shukla, 
 
Counsel for Respondent :- C.S.C.,Bhanu Pratap Singh
 

 
Hon'ble Prakash Padia,J.

Heard learned counsel for the petitioner. Learned Standing Counsel has accepted notice on behalf of respondent nos.1 and 4. Mr. B. P. Singh, learned counsel, has accepted notice on behalf of respondent nos.2 and 3.

Issue notice to respondent no.5 returnable at an early date. Steps be taken within a week.

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

List on 18.7.2019.

Order Date :- 30.3.2019

Pramod Tripathi

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