Ram Autar Singh Tyagi vs State Of U.P. & Anr.
2013 Latest Caselaw 1247 ALL

Citation : 2013 Latest Caselaw 1247 ALL
Judgement Date : 24 April, 2013

Allahabad High Court

Ram Autar Singh Tyagi vs State Of U.P. & Anr. on 24 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- MISC. SINGLE No. - 3081 of 2012
 

 
Petitioner :- Ram Autar Singh Tyagi
 
Respondent :- State Of U.P. & Anr.
 
Petitioner Counsel :- P.N. Misra,Fateh Bahadur Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Case has been listed on the judicial side under Chapter XII Rule 4 of the High Court Rules and Orders.

Notice was issued on 14.3.2013, which has not been complied with.

Let steps be filed within one week from today, or else the petition would be deemed to be dismissed for want of prosecution.

Order Date :- 24.4.2013

A.Nigam

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