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Smt. Maya Devi And 5 Ors. vs State Of U.P. And 3 Ors.
2015 Latest Caselaw 5363 ALL

Citation : 2015 Latest Caselaw 5363 ALL
Judgement Date : 11 December, 2015

Allahabad High Court
Smt. Maya Devi And 5 Ors. vs State Of U.P. And 3 Ors. on 11 December, 2015
Bench: Bala Krishna Narayana, Naheed Ara Moonis



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 5565 of 2015
 

 
Petitioner :- Smt. Maya Devi And 5 Ors.
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- S.P. Srivastava,Ashish Srivastava
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Naheed Ara Moonis,J.

Steps have not been taken by the learned counsel for the petitioners. Learned counsel for the petitioners prays for and is allowed a week's time to take steps for effecting service on respondent no.4. In case the  steps are taken by the learned counsel for the petitioners within time stipulated herein above, office shall issue  notice to respondent no.4 fixing 12.1.2016.

List this matter on 12.1.2016.

Interim order already granted in favour of the petitioner shall continue till the next date of listing.

Order Date :- 11.12.2015

RU

 

 

 
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