Jagdish Chandra Dwivedi vs State Of U.P.And Others
2012 Latest Caselaw 5421 ALL

Citation : 2012 Latest Caselaw 5421 ALL
Judgement Date : 1 November, 2012

Allahabad High Court

Jagdish Chandra Dwivedi vs State Of U.P.And Others on 1 November, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 54338 of 2012
 

 
Petitioner :- Jagdish Chandra Dwivedi
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Sudeep Dwivedi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner is permitted to implead Dr. U.S. Yadav, Chief Medical Superintendent as respondent no. 7.

Learned counsel for the petitioner states that he has sent notice to respondent no. 5 by registered post himself instead of taking steps through the Registry. The petitioner is directed to take steps through Registry to serve respondent nos. 5 and 7 by registered post.

Sri Pankaj Rai, learned Additional Chief Standing Counsel has received the notice on behalf of respondent no. 6. The petitioner may also serve respondent nos. 5 and 7 by dasti summon and file affidavit of service.

Sri Pankaj Rai, learned Additional Chief Standing Counsel appearing on behalf of respondent nos. 1 to 4 prays for and is granted two weeks time to file counter affidavit.

Put up on 21.11.2012 as fresh showing the name of Sri Pankaj Rai as counsel for the respondents. In case if the counter affidavit will not be filed, Senior Chief Medical Superintendent, District Hospital, Mirzapur shall appear in person.

Order Date :- 1.11.2012