Tittur Prasad Yadav vs State Of U.P.Through Registrar ...
2015 Latest Caselaw 4394 ALL

Citation : 2015 Latest Caselaw 4394 ALL
Judgement Date : 20 November, 2015

Allahabad High Court

Tittur Prasad Yadav vs State Of U.P.Through Registrar ... on 20 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 600 of 1999
 

 
Petitioner :- Tittur Prasad Yadav
 
Respondent :- State Of U.P.Through Registrar Coopeartive Societies
 
Counsel for Petitioner :- P.K.Jaiswal,Mohan Singh
 
Counsel for Respondent :- A.R.Khan,C.S.C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

The writ petition was filed in the year 1999 but no one has put in appearance on behalf of the opposite parties nos. 3 and 4.

Let fresh notice be issued to the aforesaid respondents returnable at an early date.

Notice shall be issued both ways i.e. through registered post as well as by issuing dasti summons to the petitioner.

Petitioner's Counsel shall take steps within a week.

Date :20.11.2015

MH/-

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