Bharat Singh vs State Of U.P. And 3 Ors.
2013 Latest Caselaw 1792 ALL

Citation : 2013 Latest Caselaw 1792 ALL
Judgement Date : 7 May, 2013

Allahabad High Court

Bharat Singh vs State Of U.P. And 3 Ors. on 7 May, 2013

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 25592 of 2013
 

 
Petitioner :- Bharat Singh
 
Respondent :- State Of U.P. And 3 Ors.
 
Petitioner Counsel :- P.C. Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Heard Sri P.C.Mishra, learned counsel for the petitioner and the learned standing counsel for the respondents.

Issue notice.

Notices on behalf of respondent nos. 1,2 and 3 have been accepted by the office of the learned chief standing counsel, therefore, notice need not be issued to respondent nos. 1 to 3. Let notice be issued to respondent no. 4 by registered post returnable at an early date. Steps be taken within two weeks.

List on the date fixed by the office in the notice. Affidavits may be exchanged by the next date fixed.

Order Date :- 7.5.2013

samz

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