State Of U.P. vs Bans Raj
2013 Latest Caselaw 1601 ALL

Citation : 2013 Latest Caselaw 1601 ALL
Judgement Date : 2 May, 2013

Allahabad High Court

State Of U.P. vs Bans Raj on 2 May, 2013

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 210 of 1991
 

 
Petitioner :- State Of U.P.
 
Respondent :- Bans Raj
 
Petitioner Counsel :- A.P. Singh,C.S.C.
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Heard learned Standing Counsel for the appellant.

This is a belated appeal. Notices were issued on 21.11.1991 through ordinary process. Office report dated 1.5.2013 indicates that notices were sent fixing 28.1.1992. However, the letter dated 6.2.1992 of the District Judge, Varanasi states that the notices were received after the date fixed and as such returned without service.

In view there of, fresh notices be issued to respondents by both ways i.e. ordinary process as well as registered post A.D.. Steps be taken within a period of two weeks.

Order Date :- 2.5.2013

P.P.

Download the LatestLaws.com Mobile App