Trimohan vs State Of U.P. & 3 Others
2014 Latest Caselaw 7764 ALL

Citation : 2014 Latest Caselaw 7764 ALL
Judgement Date : 28 October, 2014

Allahabad High Court

Trimohan vs State Of U.P. & 3 Others on 28 October, 2014

Bench: Rajes Kumar, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 55632 of 2014
 

 
Petitioner :- Trimohan
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Gaurav Sisodia
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Dr. S.K. Yadav, learned Standing Counsel, states that instruction could not be received despite the letter being sent.

Issue notice to respondent nos. 3 and 4. The petitioner may take steps to serve the respondent nos. 3 and 4 by registered post. All the respondents may file counter affidavit within three weeks.

List on 19.11.2014. Till the next date of listing, interim order shall continue.

Order Date :- 28.10.2014

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