Ghilman Ahmad Farooqui vs State Of U.P. Thru ...
2019 Latest Caselaw 4501 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 13669 of 2019
 
Petitioner :- Ghilman Ahmad Farooqui
 
Respondent :- State Of U.P. Thru Prin.Secy.Urban Development Lko. & Ors.
 
Counsel for Petitioner :- Deepak Singh,Seemant Singh
 
Counsel for Respondent :- C.S.C.,Rishabh Kapoor
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Seemant Singh, learned counsel for the petitioner.

Notice on behalf of opposite party No.1 has been accepted by the office of the learned Chief Standing Counsel, while Sri Rishabh Kapoor, learned counsel has put in appearance on behalf of opposite party Nos.2, 3 & 4.

Issue notices to opposite party Nos.5, 6 & 7 returnable at an early date, for which, necessary steps be taken within a week.

Office to proceed accordingly.

Let the counter/ short counter affidavit be filed within a period of two weeks. Rejoinder/ short rejoinder affidavit, if any, may be filed within a week thereafter.

List this petition on 05.07.2019 as fresh.

Order Date :- 14.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]