Lalji Tripathi & Others vs State Of U.P. & Another
2017 Latest Caselaw 2564 ALL

Citation : 2017 Latest Caselaw 2564 ALL
Judgement Date : 20 July, 2017

Allahabad High Court

Lalji Tripathi & Others vs State Of U.P. & Another on 20 July, 2017

Bench: Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 56
 

 
Case :- APPLICATION U/S 482 No. - 2236 of 2006
 

 
Applicant :- Lalji Tripathi & Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- S.K. Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ifaqat Ali Khan,J.

Heard Sri Prashant Verma, Advocate holding brief of Sri S. K. Yadav, learned counsel for the applicants and learned A.G.A. for the State of U.P.

Service on respondent no.2 Lilawati is insufficient.

Fresh notice be issued to respondent no.2 Lilawati returnable within four weeks.

Steps be taken by applicants within a week.

List after five weeks.

Operation of Interim order dated 27.2.2006 is extended till the next date of listing.

Order Date :- 20.7.2017

Swati

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