Tribhuwan Singh vs State Of U.P. & Others
2011 Latest Caselaw 1656 ALL

Citation : 2011 Latest Caselaw 1656 ALL
Judgement Date : 12 May, 2011

Allahabad High Court

Tribhuwan Singh vs State Of U.P. & Others on 12 May, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 9489 of 2010
 

 
Petitioner :- Tribhuwan Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Md. Imran Khan
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Record in question reflects that till date no step has been undertaken for effecting service on respondent No.5. Issue notice to him returnable within next eight weeks.

List this petition, immediately after eight weeks.

It is clarified that continuance of respondent No.5 shall abide by outcome of the present writ petition.

Order Date :- 12.5.2011

SRY

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