Vishwanath Vishwakarma vs State Of U.P. Thru Secy. And 6 ...
2014 Latest Caselaw 7991 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 53349 of 2014
 

 
Petitioner :- Vishwanath Vishwakarma
 
Respondent :- State Of U.P. Thru Secy. And 6 Others
 
Counsel for Petitioner :- Seema Mishra
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for petitioner appeared. Learned A.G.A. appeared for respondent nos. 1 to 5. None appeared for respondent nos. 6 and 7. 

Office report reveals that notices have not been issued to respondent nos. 6 and 7 due to failure of petitioner in taking steps for notices.

Learned counsel for petitioner submitted that she shall take complete steps for notice today.

Issue notice to respondent nos. 6 and 7 with direction to produce corpus Vishwanath Vishwakarma on the next date fixed.

Complete steps for notices to respondent nos. 6 and 7 shall be taken today.

Counter affidavit may be filed within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List on 17.12.2014 for hearing.

Order Date :- 3.11.2014

RU