Amit Tyagi vs State Of U.P. Thru Secy. And 2 ...
2016 Latest Caselaw 1306 ALL

Citation : 2016 Latest Caselaw 1306 ALL
Judgement Date : 7 April, 2016

Allahabad High Court

Amit Tyagi vs State Of U.P. Thru Secy. And 2 ... on 7 April, 2016

Bench: Amreshwar Pratap Sahi, Pramod Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 18317 of 2015
 

 
Petitioner :- Amit Tyagi
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- Kaustubh Srivastava,Kandarp Srivastava
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Pramod Kumar Srivastava,J.

Learned counsel for the petitioner may take steps within 10 days as it is reported by the office that no steps have been taken. The matter shall be listed after service of notice on the third respondent. Office to proceed accordingly.

In the event, steps are not taken, the matter shall be listed immediately after ten days before the appropriate Court.

Order Date :- 7.4.2016

Sanjeev

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