Smt. Neha Jain vs State Of U.P. And 3 Others
2014 Latest Caselaw 9180 ALL

Citation : 2014 Latest Caselaw 9180 ALL
Judgement Date : 25 November, 2014

Allahabad High Court

Smt. Neha Jain vs State Of U.P. And 3 Others on 25 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 348 of 2014
 

 
Petitioner :- Smt. Neha Jain
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Brij Gopal Tripathi,Rakesh Kumar 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 and 2.

Office report reveals that service of notice has not been issued to respondent nos. 3 and 4 due to failure of the petitioner to supply copy of petition.

The petitioner is directed to take steps within two weeks.

Issue notice to respondent nos.3 and 4.

Steps be taken within two weeks.

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

List on 23.2.105 for hearing.

Order Date :- 25.11.2014

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