Ashfaque Hussain And Another vs State Of U.P. And 11 Others
2017 Latest Caselaw 6122 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 1406 of 2017
 

 
Petitioner :- Ashfaque Hussain And Another
 
Respondent :- State Of U.P. And 11 Others
 
Counsel for Petitioner :- Rafiuddin Ansari
 
Counsel for Respondent :- C.S.C.,Amresh Singh,Ramendra Asthana
 

 
Hon'ble Manoj Kumar Gupta,J.

Sri Ramendra Asthana advocate is already representing respondent nos. 5, 6 and 7. The report of the District Judge, Budaun dated 1.3.2017 reveals that service on respondent nos. 5 to 10 is sufficient, whereas notice was sought to be served on respondents 11 and 12 by affixation.

The petitioners are permitted to serve respondent nos. 11 and 12 by registered post by taking steps within a week.

List the matter again alongwith the office report regarding service on respondent nos.11 and 12.

Interim order shall continue till the next date of listing.

If steps are not taken within the time prescribed, office shall list the matter under Ch.XXII Rule 4  of the Rules of Court, immediately after one week.

(Manoj Kumar Gupta, J.)   

Order Date :- 1.11.2017

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