Subedar & Ors. vs State Of U.P. Thru. Its Prin. ...
2017 Latest Caselaw 1069 ALL

Citation : 2017 Latest Caselaw 1069 ALL
Judgement Date : 23 May, 2017

Allahabad High Court

Subedar & Ors. vs State Of U.P. Thru. Its Prin. ... on 23 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- U/S 407 CR.P.C. No. - 14 of 2017
 

 
Applicant :- Subedar & Ors.
 
Opposite Party :- State Of U.P. Thru. Its Prin. Secy., Deptt. Of Home & Ors.
 
Counsel for Applicant :- Moti Lal Yadav
 
Counsel for Opposite Party :- Govt. Advocate,Rahul Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Respondent no. 4 shall personally remain present before this Court tomorrow i.e. 24th May, 2017.

3. Put up tomorrow i.e. 24th May, 2017.

4. On 24th May, 2017 concerned Investing Officer shall remain present before this Court and to explain as to why action has not been taken against respondent no.4 till date.

Order Date :- 23.5.2017

Mukesh

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