Ajay Kumar vs State Of U.P. Thru Secretary ...
2012 Latest Caselaw 4633 ALL

Citation : 2012 Latest Caselaw 4633 ALL
Judgement Date : 28 September, 2012

Allahabad High Court

Ajay Kumar vs State Of U.P. Thru Secretary ... on 28 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 2888 of 2012
 

 
Petitioner :- Ajay Kumar
 
Respondent :- State Of U.P. Thru Secretary Secondary Education & 5 Others
 
Petitioner Counsel :- V.C. Shukla
 
Respondent Counsel :- C.S.C.
 

 
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. 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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