Ashraf Ali @ Ashraf Khan vs State Of U.P. And 3 Others
2015 Latest Caselaw 5378 ALL

Citation : 2015 Latest Caselaw 5378 ALL
Judgement Date : 11 December, 2015

Allahabad High Court

Ashraf Ali @ Ashraf Khan vs State Of U.P. And 3 Others 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. - 5559 of 2015
 

 
Petitioner :- Ashraf Ali @ Ashraf Khan
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- W.A. Siddiqui
 
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.4. 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.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