Allahabad High Court
Ramesh Kumar Chaudhary vs State Of U.P. And Others on 12 August, 2010
Author: V.K. Shukla
Bench: V.K. Shukla
Court No. - 18 Case :- WRIT - A No. - 48177 of 2010 Petitioner :- Ramesh Kumar Chaudhary Respondent :- State Of U.P. And Others Petitioner Counsel :- P. K. Rai,R. K. Ojha Respondent Counsel :- C. S. C. Hon'ble V.K. Shukla,J.
Learned Standing Counsel has accepted notice on behalf of the respondent no.1 to 4.
Issue notice to respondent nos.5,6, and 7.
Each one of the respondents is granted six weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.
List after eight weeks along with record of W.P. No. 47202 of 2005 and W.P. No. 35040 of of 2006, showing the name of respective counsel appearing connected writ petition along with case title.
Whatever payment shall be made to the respondent nos. 6 and 7, same shall be at the risk of authority concern.
Order Date :- 12.8.2010 T.S.