State Of U.P. vs Mohammad Deen Urf Mulla Umar
2014 Latest Caselaw 8246 ALL

Citation : 2014 Latest Caselaw 8246 ALL
Judgement Date : 11 November, 2014

Allahabad High Court

State Of U.P. vs Mohammad Deen Urf Mulla Umar on 11 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- GOVERNMENT APPEAL DEFECTIVE No. - 346 of 2014
 

 
Appellant :- State Of U.P.
 
Respondent :- Mohammad Deen Urf Mulla Umar
 
Counsel for Appellant :- G.A.
 

 
Hon'ble Akhtar Husain Khan,J.

Learned A.G.A. appeared for the appellant. None appeared for opposite party Mohammad Deen alias Mulla Umar. Service of notice is insufficient.

Issue fresh notice to opposite party Mohammad Deen alias Mulla Umar with direction to Chief Judicial Magistrate, Meerut to secure service of notice either personally or through his family members and to submit compliance report within date fixed positively.

Counter affidavit/objection may be filed against application for condonation of delay within four weeks.

List on 20.1.2015 for order on application for condonation of delay.

Order Date :- 11.11.2014

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