Harish Chandra (U/S 407) vs State Of U.P.And Another
2013 Latest Caselaw 1265 ALL

Citation : 2013 Latest Caselaw 1265 ALL
Judgement Date : 24 April, 2013

Allahabad High Court

Harish Chandra (U/S 407) vs State Of U.P.And Another on 24 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 830 of 2004
 

 
Petitioner :- Harish Chandra (U/S 407)
 
Respondent :- State Of U.P.And Another
 
Petitioner Counsel :- Raghvendra Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

There is no office report as to whether respondent no.2 has been served or not.

This court has been informed that respondent no.2 is a practising advocate.

Issue notice to serve on respondent no.2, returnable on 07.5.2013. No further adjournment would be given.

Let a notice be sent to respondent no.2 also through counsel for the petitioner.

Counter affidavit, if any, be also filed in the meantime.

Interim direction to continue till the next date of listing.

Order Date :- 24.4.2013

A.Nigam

Download the LatestLaws.com Mobile App