Allahabad High Court
Deepak Kumar Kesharwani And Others vs Union Of India And Others on 25 July, 2011
Author: Rajes Kumar
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 41074 of 2011 Petitioner :- Deepak Kumar Kesharwani And Others Respondent :- Union Of India And Others Petitioner Counsel :- Siddharth Khare,Ashok Khare,Premnendra Singh Respondent Counsel :- A.S.G.I.,C.S.C.(2011/36650),Pushpendra Singh Hon'ble Rajes Kumar,J.
Sri Punit Kumar Upadhyay, Advocate, appears on behalf of respondent no. 1, learned Standing Counsel appears on behalf of 2 and 3 and Sri P.S. Baghel, Advocate appears on behalf of respondent no. 4.
All the respondents may file counter affidavit within a period of four weeks. Rejoinder affidavit may be filed within two weeks thereafter.
List thereafter.
Order Date :- 25.7.2011 OP