Ram Dev Singh vs State Of U.P.Through ...
2017 Latest Caselaw 1213 ALL

Citation : 2017 Latest Caselaw 1213 ALL
Judgement Date : 25 May, 2017

Allahabad High Court

Ram Dev Singh vs State Of U.P.Through ... on 25 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- SERVICE SINGLE No. - 3928 of 2006
 

 
Petitioner :- Ram Dev Singh
 
Respondent :- State Of U.P.Through Prn.Secy.Home And 3 Others
 
Counsel for Petitioner :- Suresh Sharma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Sri Suresh Sharma, learned counsel for petitioner states that opposite party no. 1-Krishana Murari son of Shyam Lal has passed away.

2. Issue notice to the heirs of opposite party no. 1-Krishana Murari son of Shyam Lal returnable on 7th July, 2017.

3. Steps be taken within a week.

4. In the meantime, State to file objection / counter affidavit.

Order Date :- 25.5.2017

Mukesh

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