Friday, 01, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Manvendra Narayan Pathak vs State Of U.P. & 4 Others
2014 Latest Caselaw 4541 ALL

Citation : 2014 Latest Caselaw 4541 ALL
Judgement Date : 19 August, 2014

Allahabad High Court
Manvendra Narayan Pathak vs State Of U.P. & 4 Others on 19 August, 2014
Bench: Amreshwar Pratap Sahi, Vivek Kumar Birla



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 37192 of 2014
 

 
Petitioner :- Manvendra Narayan Pathak
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- M.N. Pathak
 
Counsel for Respondent :- C.S.C.,Aalok Kumar Srivastava
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Kumar Birla,J.

Office has not tendered any report with regard to notices, though steps were taken and the notices were issued on 28.07.2014

The notices were issued returnable within four weeks. The period of four weeks has not yet expired.

Consequently, let the matter be listed on 29th August, 2014 by which date, office will submit a report with regard to notices.

The petitioner is also permitted to serve upon the respondent no.5 outside the Court by Dasti summon. Steps within three days.

Order Date :- 19.8.2014

Ajay

 

 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter