Allahabad High Court
Ram Karan Maurya And 2 Others vs State Of U.P. And 4 Others on 23 May, 2022
Author: Vipin Chandra Dixit
Bench: Vipin Chandra Dixit
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 7 Case :- MATTERS UNDER ARTICLE 227 No. - 4061 of 2022 Petitioner :- Ram Karan Maurya And 2 Others Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Sudhir Kumar Singh Counsel for Respondent :- C.S.C.,Kuber Singh Yadav Hon'ble Vipin Chandra Dixit,J.
Sri Pradeep Kumar Rai, Advocate has put appearance on behalf of respondent nos. 2, 3, 4 and 5 by filing vakalatnama, which is taken on record.
Heard Sri Sudhir Kumar Singh, learned counsel for the petitioners, learned Standing Counsel for respondent no.1, Sri Kuber Singh Yadav and Sri Pradeep Kumar Rai, learned counsel for respondent nos.2, 3, 4 and 5.
All the respondents may file counter affidavits within one month. Rejoinder affidavit, if any, may be filed within two weeks thereafter.
List in the second week of July, 2022 showing the name of Sri Pradeep Kumar Rai, as counsel for respondent nos. 2 to 5.
Order Date :- 23.5.2022 AU