State Of U.P. vs Babu Nandan
2013 Latest Caselaw 1058 ALL

Citation : 2013 Latest Caselaw 1058 ALL
Judgement Date : 17 April, 2013

Allahabad High Court

State Of U.P. vs Babu Nandan on 17 April, 2013

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 96 of 1991
 

 
Petitioner :- State Of U.P.
 
Respondent :- Babu Nandan
 
Petitioner Counsel :- A.P. Singh,S.C.
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Notices were issued by ordinary process on 16.5.1991 to the sole respondent. As per office report, the sole respondent remain unserved.

Learned Standing Counsel prays for and is allowed three weeks' time to take steps for service of notice upon sole respondent by both ways i.e. by ordinary process as well registered post with A.D.

Order Date :- 17.4.2013

P.P.

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