NAVEEN KAPOOR Vs. STATE OF U.P. THRU. CHIEF SECY. LUCKNOW
LAWS(ALL)-2019-4-373
HIGH COURT OF ALLAHABAD
Decided on April 12,2019

Naveen Kapoor Appellant
VERSUS
State Of U.P. Thru. Chief Secy. Lucknow Respondents

JUDGEMENT

Rajesh Singh Chauhan,J. - (1.) Sri Mukund Tewari, learned counsel for the petitioner has filed rejoinder affidavit to the short counter affidavit filed on behalf of opposite party Nos.1 to 4, today in the Court, the same is taken on record.
(2.) Sri Mukund Tewari, learned counsel for the petitioner has also supplied the copy of amended writ petition to the Court and copy thereof has been provided to the learned counsel for all the opposite parties.
(3.) Sri Shobhit Mohan Shukla, Advocate has filed Vakalatnama on behalf of opposite party No.8, the same is also taken on record.;


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