Vijai Kumar vs A.C.J.M. & Others
2016 Latest Caselaw 6317 ALL

Citation : 2016 Latest Caselaw 6317 ALL
Judgement Date : 30 September, 2016

Allahabad High Court

Vijai Kumar vs A.C.J.M. & Others on 30 September, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 6750 of 2000
 

 
Applicant :- Vijai Kumar
 
Opposite Party :- A.C.J.M. & Others
 
Counsel for Applicant :- H.K. Sharma
 
Counsel for Opposite Party :- Govt. Advocate,Virendra Kumar
 

 
Hon'ble Naheed Ara Moonis,J.

The case is passed over on the illness slip of Shri H.K. Sharma, learned counsel for the applicants.

From perusal of the office report it appears that notice has not been received back after service and as such the office is directed to issue a fresh notice to the respondent no.2.

Let the matter be listed after three weeks peremptorily.

Order Date :- 30.9.2016

Download the LatestLaws.com Mobile App