Jagdish Prasad Mishra vs State Of U.P. & Others
2013 Latest Caselaw 262 ALL

Citation : 2013 Latest Caselaw 262 ALL
Judgement Date : 3 April, 2013

Allahabad High Court

Jagdish Prasad Mishra vs State Of U.P. & Others on 3 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 4115 of 1996
 

 
Petitioner :- Jagdish Prasad Mishra
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- H.G.S.Parihar
 
Respondent Counsel :- C.S.C.,Kapil Dev
 

 
Hon'ble Pankaj Mithal,J.

Despite the direction contained in the order dated 17.7.96 neither learned standing counsel nor counsel for the respondent no.5 has filed counter affidavit.

Learned standing counsel prays for and is allowed a month's further time and no more for filing counter affidavit.

Learned counsel for the petitioner shall take steps to serve respondent nos. 4 and 6 as directed earlier within a week.

Order Date :- 3.4.2013

R.U.

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