Dilip Kumar Srivastava vs State Of U.P. And Others
2014 Latest Caselaw 8363 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 38900 of 2011
 

 
Petitioner :- Dilip Kumar Srivastava
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Siddharth Khare,Ashok Khare
 
Counsel for Respondent :- C.S.C.,Anand Mohan Pandey,Ranjan Srivastava,Yashwant Verma
 

 
Hon'ble Rajan Roy,J.

Notices issued to the respondent no. 8 have been received back undelivered with the endorsement that the said respondent does not reside on the address given.

As respondent no. 8 is an employee in the Judgeship  of Allahabad therefore, let notices be issued and served upon the respondent no. 8 through respondent no. 3 i.e. District Judge, Allahabad.

Steps to be taken by the petitioner within seven days.

Respondent no. 3 shall file affidavit of service upon respondent no. 8 by the next date.

Service upon respondents 4 to 7, 9 and 10 is deemed sufficient.

The private respondent may file counter affidavit within three weeks.

List immediately thereafter.

Order Date :- 12.11.2014

M.A.A.