Gopal Krishan Dixit vs U.P. State Warehousing, ...
2017 Latest Caselaw 2182 ALL

Citation : 2017 Latest Caselaw 2182 ALL
Judgement Date : 10 July, 2017

Allahabad High Court

Gopal Krishan Dixit vs U.P. State Warehousing, ... on 10 July, 2017

Bench: Ran Vijai Singh, Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 26063 of 2017
 

 
Petitioner :- Gopal Krishan Dixit
 
Respondent :- U.P. State Warehousing, Corporation And 7 Ors.
 
Counsel for Petitioner :- Rajesh Mishra,Santosh Kumar
 
Counsel for Respondent :- Shiv Nath Singh
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Rajesh Mishra, learned counsel for the petitioner and Sri Kamlesh Kumar Jaiswal, holding brief of Sri Shivam Yadav, learned counsel for the respondent No. 1, 2, and 3.

Issue notice.

Sri Shivam Yadav has accepted notice for respondents no. 1 to 3, therefore notice need not be served again to the aforesaid respondents.

Issue notice to the remaining respondents through registered post returnable at an early date.

Steps be taken within two weeks.

In addition to normal mode of service, learned counsel for the petitioner is at liberty to serve the respondents outside the Court. In case, steps are taken within the aforesaid period, Office is directed to hand over the dasti notices to the petitioner's counsel.

Order Date :- 10.7.2017

Swati