GIRISH CHANDRA Vs. STATE OF U.P.
LAWS(ALL)-2013-5-51
HIGH COURT OF ALLAHABAD
Decided on May 23,2013

GIRISH CHANDRA Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Heard Sri Ashok Khare, leanred Senior Counsel for the petitioner, Sri Ramesh Narain Pandey for the respondent Nos. 4 and 5 and learned Standing Counsel for the respondent Nos. 1 to 3.
(2.) There is hardly any role for the Respondent Nos. 1 to 3 to play in the present dispute at this stage and, therefore, this Court does not find it necessary to grant any time to the said respondents to file any counter-affidavit.
(3.) Sri Pandey, learned counsel for the respondent Nos. 4 and 5, submits that he does not propose to file any counter-affidavit at this stage and the matter can be disposed of on the basis of the facts that are already on record.;


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