Smt. Dhanno And Ors. vs The State Of U.P And Anr.
2013 Latest Caselaw 659 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 3441 of 2012
 

 
Petitioner :- Smt. Dhanno And Ors.
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Ram Chandra Dwivedi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Notice was issued on 07 September, 2012 and further proceedings in the complaint case were stayed.  Steps required to be taken to serve the respondents were not taken and, therefore, the office placed the matter on the judicial side before the Court.  Case was taken up on 21st of November, 2012.  One week's time was given to the petitioners to take steps to serve the respondents.  However, till date steps have not been taken.

Sri Pramod Agnihotri holding brief for Ram Chandra Dwivedi, Advocate, states that the required steps would be taken within two days.

Substantial time of the court has been wasted. While order of stay is operating against the respondents, required steps have not been taken.

Let the steps be taken within two days.  However, interim direction issued vide order dated 07th of September, 2012 is hereby vacated.

Let the lower court be informed about the vacation of stay, through Registrar of this Court.

Order Date :- 10.4.2013

A.Nigam