Smt. Machhila And 4 Others vs State Of U.P. Thru Secy. And 2 ...
2015 Latest Caselaw 5375 ALL

Citation : 2015 Latest Caselaw 5375 ALL
Judgement Date : 11 December, 2015

Allahabad High Court

Smt. Machhila And 4 Others vs State Of U.P. Thru Secy. And 2 ... 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. - 8008 of 2015
 

 
Petitioner :- Smt. Machhila And 4 Others
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- Ravesh Kumar Singh
 
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 petitioner. Learned counsel for the petitioner prays for and is allowed a week's time to take steps for effecting service on respondent no.3. In case the steps are taken by the learned counsel for the petitioner within time stipulated herein above, office shall issue notice to respondent no.3 fixing in the week commencing 11.1.2016.

List this matter in the week commencing 11.1.2016.

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

Order Date :- 11.12.2015