YOGENDRA PARTAP SINGH Vs. STATE OF U.P.
LAWS(ALL)-2013-5-308
HIGH COURT OF ALLAHABAD
Decided on May 09,2013

Yogendra Partap Singh Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Heard Sri Ashwani Kumar Mishra, learned counsel for the petitioner and Sri Mahendra Singh for the respondent no. 6. Learned Standing Counsel has accepted notice for the respondent Nos. 1, 2 and 3.
(2.) Issue notice to the respondent nos. 4 and 5, returnable at an early date.
(3.) All the respondents shall file a counter affidavit by the next date fixed. The matter shall be taken up again on 30th of May, 2013.;


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