C/M Muslim Jubilee Inter College, ... vs State Of U.P. And 3 Others
2016 Latest Caselaw 889 ALL

Citation : 2016 Latest Caselaw 889 ALL
Judgement Date : 17 March, 2016

Allahabad High Court

C/M Muslim Jubilee Inter College, ... vs State Of U.P. And 3 Others on 17 March, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 12201 of 2016
 
Petitioner :- C/M Muslim Jubilee Inter College, Chamanganj, Kanpur Nagar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Yogesh Kumar Saxena
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel has accepted notice on behalf of respondent nos. 1 to 3.

Issue notice to respondent no.4 returnable within six weeks. Notice will indicate that the respondent may file counter affidavit within two weeks from the date of receipt of notice.

In addition to normal mode of service, learned counsel for the petitioner may take out a dasti notice to serve the respondent no.4 out of the Court.

Steps be taken within ten days.

Put up this case in the additional cause list on 18.04.2016.

Order Date :- 17.3.2016

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