Shiva Shanker Tripathi vs The State Of U.P.Through The Secy. ...
2015 Latest Caselaw 4207 ALL

Citation : 2015 Latest Caselaw 4207 ALL
Judgement Date : 18 November, 2015

Allahabad High Court

Shiva Shanker Tripathi vs The State Of U.P.Through The Secy. ... on 18 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 539 of 2004
 

 
Petitioner :- Shiva Shanker Tripathi
 
Respondent :- The State Of U.P.Through The Secy. Of Education Civil Sectt.
 
Counsel for Petitioner :- Pt.S.Chandra,M.C. Shukla
 
Counsel for Respondent :- C.S.C.,B.N. Sriswal
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Petitioner is directed to take fresh steps for service of notice on opposite party no.7.

Registry is directed to issue dasti summons of the petitioner for service on opposite party no.7.

List in the next month along with service report regarding service on opposite party no.7.

Order Date :- 18.11.2015

Arvind

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