Citation : 2014 Latest Caselaw 7325 ALL
Judgement Date : 8 October, 2014
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 22 Case :- HABEAS CORPUS WRIT PETITION No. - 46618 of 2014 Petitioner :- Mirza Saabir Beg Alias Navazish Beg And Another Respondent :- State Of U.P. Thru Home Secy. And 10 Others Counsel for Petitioner :- Sujan Singh Counsel for Respondent :- Govt.Advocate Hon'ble Akhtar Husain Khan,J.
Learned counsel for petitioners appeared. Learned A.G.A. appeared for respondent nos. 1 to 3.
Shri Sanjay Kumar Mishra has filed vakalatnama on behalf of respondent nos. 4, 5, 7, 8, 9, 10 and 11.
None appeared for respondent no.6.
According to report of Chief Judicial Magistrate, Jalaun service of notice on respondent no.6 is insufficient.
Issue a fresh notice to respondent no.6.
Learned counsel for respondent nos. 4, 5, 7, 8, 9, 10 and 11 prayed for time to file counter affidavit.
Counter affidavit may be filed within 15 days. Thereafter rejoinder affidavit may be filed within a week.
List on 11.11.2014 showing the name of Shri Sanjay Kumar Mishra as counsel for respondents.
Respondent no.4 Smt. Munni bEgum shall remain present in person before this Court with corpus on the next date.
Order Date :- 8.10.2014
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