Shesh Narain Singh vs State Of U.P. Thru Prin. Secy. ...
2012 Latest Caselaw 4626 ALL

Citation : 2012 Latest Caselaw 4626 ALL
Judgement Date : 28 September, 2012

Allahabad High Court

Shesh Narain Singh vs State Of U.P. Thru Prin. Secy. ... on 28 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 2883 of 2012
 

 
Petitioner :- Shesh Narain Singh
 
Respondent :- State Of U.P. Thru Prin. Secy. Secondary Education & 7 Other
 
Petitioner Counsel :- Rajan Roy
 
Respondent Counsel :- C.S.C.,G.C. Verma
 

 
Hon'ble Ajai Lamba,J.

None has put in appearance for the petitioner.

Vide order dated 31.5.2012, notice was issued to serve respondent nos.6 and 7. As per office report, needful has not been done.

Let necessary steps be taken within a period of three weeks from today to serve respondent nos.6 and 7.

If steps are not taken within the said period, this petition would be deemed to have been dismissed for want of prosecution without reference to court.

Order Date :- 28.9.2012

A.Nigam

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