Bhoop Singh & Others vs State Of U.P. & Others
2017 Latest Caselaw 2957 ALL

Citation : 2017 Latest Caselaw 2957 ALL
Judgement Date : 3 August, 2017

Allahabad High Court

Bhoop Singh & Others vs State Of U.P. & Others on 3 August, 2017

Bench: Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 56
 

 
Case :- APPLICATION U/S 482 No. - 2430 of 2006
 

 
Applicant :- Bhoop Singh & Others
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Applicant :- Dharmendra Singhal
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ifaqat Ali Khan,J.

Heard Sri Ritwik Mittal holding brief of Sri Dharmendra Singhal and learned A.G.A. for the State.

Perusal of the record shows that vide order dated 02.03.2006, the applicant was directed to served respondent no.2 through registered post within a week. It appears to primafaciely that if the applicant is not complied with the order dated 02.03.2006 notice be issued to respondent no.2, returnable within four weeks.

Steps be taken within a week.

List thereafter.

Operation of Interim order dated 02.03.2006 is extended till the next date of listing.

Order Date :- 3.8.2017

Swati

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