Km. Deepika Srivastava And Ors. vs The State Of U.P And Anr.
2012 Latest Caselaw 1977 ALL

Citation : 2012 Latest Caselaw 1977 ALL
Judgement Date : 21 May, 2012

Allahabad High Court

Km. Deepika Srivastava And Ors. vs The State Of U.P And Anr. on 21 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1442 of 2012
 

 
Petitioner :- Km. Deepika Srivastava And Ors.
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Sabhajeet Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Vide order dated 26.4.2012, notice to serve respondent no.2 was issued, returnable at an early date. Till date, necessary steps to serve the said respondent have not been taken.

Stay is operating in favour of the petitioners.

Learned counsel for the petitioners contends that by tomorrow necessary steps would be taken.

The petitioners are given liberty to take necessary steps by tomorrow. However, it is made clear that in case the necessary steps are not taken by tomorrow, petition shall be deemed to be dismissed, without reference to court.

Order Date :- 21.5.2012

A.Nigam

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