Aditya Yadav Thru. Next Friend ... vs State Of U.P. Thru. Prin. Secy. ...
2015 Latest Caselaw 5615 ALL

Citation : 2015 Latest Caselaw 5615 ALL
Judgement Date : 21 December, 2015

Allahabad High Court

Aditya Yadav Thru. Next Friend ... vs State Of U.P. Thru. Prin. Secy. ... on 21 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 222 of 2015
 

 
Petitioner :- Aditya Yadav Thru. Next Friend Mother Sangeeta
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home & 4 Ors.
 
Counsel for Petitioner :- Kamal Bahadur Singh,K.K. Singh Rathour
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Office report shows that notice of opposite party No.5 has been served upon his heirs. Although the opposite party No.5 has not been personally served.

Issue fresh notice to opposite party No.5. Steps be taken within a week.

List on 27.01.2016.

Order Date :- 21.12.2015

Jitendra

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