Rinki Throu Her Husband Lavkush vs State Of U.P.Throu.Senior ...
2015 Latest Caselaw 3515 ALL

Citation : 2015 Latest Caselaw 3515 ALL
Judgement Date : 27 October, 2015

Allahabad High Court

Rinki Throu Her Husband Lavkush vs State Of U.P.Throu.Senior ... on 27 October, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 206 of 2015
 

 
Petitioner :- Rinki Throu Her Husband Lavkush
 
Respondent :- State Of U.P.Throu.Senior Superintendent Of Police Lko.& Ors
 
Counsel for Petitioner :- Ganesh Gupta,Siddharth Gupta
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

Office report shows that the notices have not been served upon the opposite parties no. 3 and 4.

Issue fresh notice to the opposite parties no. 3 and 4 on their correct address.

Steps be taken within one week.

List on 18.11.2015.

Order Date :- 27.10.2015

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