State Of U.P. vs Alok Paliwal & 6 Others
2014 Latest Caselaw 7369 ALL

Citation : 2014 Latest Caselaw 7369 ALL
Judgement Date : 9 October, 2014

Allahabad High Court

State Of U.P. vs Alok Paliwal & 6 Others on 9 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- GOVERNMENT APPEAL DEFECTIVE No. - 331 of 2014
 

 
Appellant :- State Of U.P.
 
Respondent :- Alok Paliwal & 6 Others
 
Counsel for Appellant :- Govt. Advocate
 
Counsel for Respondent :- Ram Kishor Gupta
 

 
Hon'ble Akhtar Husain Khan,J.

Learned A.G.A. appeared. None appeared for opposite parties. Notice of service is insufficient on opposite party no.4, who is reported to have been detained in District Jail, Hamirpur.

Issue notice to opposite party no.4 through Superintendent of District Jail, Hamipur. C.J.M., Hamirpur shall ensure service of notice through Superintendent of District Jail, Hamipur and shall submit his compliance report by the date fixed.

List on 17.12.2014 for hearing on application for condonation of delay moved under Section 5 of the Indian Limitation Act.

Copy of this order be forwarded to the C.J.M., Hamirpur for necessary compliance.

Order Date :- 9.10.2014