Ram Avtar vs The State Of U.P And Anr.
2012 Latest Caselaw 2054 ALL

Citation : 2012 Latest Caselaw 2054 ALL
Judgement Date : 22 May, 2012

Allahabad High Court

Ram Avtar vs The State Of U.P And Anr. on 22 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1439 of 2012
 

 
Petitioner :- Ram Avtar
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- A.P Singh Vishen
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner assures the court that necessary steps to serve the respondents would be taken within two days from today.

Issue notice for 10.7.2012.

List this case on 10.7.2012.

However, It is made clear that in case the necessary steps are not taken within the said two days, the petition shall be deemed to be dismissed, without reference to Court.

Respondent no.2 is directed to remain present in court.

Order Date :- 22.5.2012

A.Nigam

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