Yadav & Others vs State Of Uttar Pradesh And
2021 Latest Caselaw 2479 HP

CWP No. 741 of 2021

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26.3.2021 Present: Mr. Yogesh Chandel, Advocate, for the

petitioner.

Mr. Ajay Vaidya, Sr. Additional Advocate

General with Mr. Sudhir Bhatnagar, Mr. Hemant Vaid, Mr. Ashwani Sharma, Additional Advocate General(s) and Mr. Vikrant Chandel, Deputy Advocate

General for respondents No. 1 and 2/State.

Mr. Rajinder Thakur, CGC, for respondent r No.3.

None for respondents No. 4 to 6.

Learned counsel representing the writ

petitioner submits that the present case is squarely

covered by a judgment rendered in Miscellaneous

Application No. 2641 of 2019 in Special Leave

Petition (Civil) No. 23223 of 2018 titled as Saurav

Yadav & others versus State of Uttar Pradesh and

others, decided on 18.12.2020. Learned counsel

representing respondent No.3 prays for time, to file

reply and to have instructions. Prayer allowed. List

on 29th April, 2021.

( Sureshwar Thakur ) Judge.

                                          (Sandeep Sharma)
            26th March, 2021                  Judge.
            (priti)