Smt. Radha Shakya vs State Of U.P. And 4 Ors
2014 Latest Caselaw 7747 ALL

Citation : 2014 Latest Caselaw 7747 ALL
Judgement Date : 28 October, 2014

Allahabad High Court

Smt. Radha Shakya vs State Of U.P. And 4 Ors on 28 October, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 49916 of 2014
 

 
Petitioner :- Smt. Radha Shakya
 
Respondent :- State Of U.P. And 4 Ors
 
Counsel for Petitioner :- Sunil Kumar Srivastav,Radha Kant Ojha
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Petitioner could not take steps in pursuant to the order dated 17.9.2014 for service of notice upon respondent no. 5.

A weeks' further time is granted to take requisite steps.

In case steps are taken, office shall proceed further in pursuance to the order of this Court dated 17.9.2014.

Order Date :- 28.10.2014

M.A.A.

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