Jitendra Prakash Gupta vs The State Of U.P And Ors.
2017 Latest Caselaw 7121 ALL

Citation : 2017 Latest Caselaw 7121 ALL
Judgement Date : 17 November, 2017

Allahabad High Court

Jitendra Prakash Gupta vs The State Of U.P And Ors. on 17 November, 2017

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- U/S 482/378/407 No. - 3877 of 2015
 

 
Applicant :- Jitendra Prakash Gupta
 
Opposite Party :- The State Of U.P And Ors.
 
Counsel for Applicant :- Sushil Kumar Rastogi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pratyush Kumar,J.

Vide office report dated 1.9.2015 it transpires that notice was issued to only opposite party no.2. It compliance report has not been received so far.

On postal registered envelope an endorsement has been made that on the given address opposite party no.2 does not live.

Fresh steps be taken for issuance of notices to opposite parties no. 2 to 4. Thereafter office is directed to issue notices.

Learned counsel for applicant may also file correct address of opposite party no.2 along with steps.

Let counter affidavit be filed within three weeks. Rejoinder affidavit may be filed within one week thereafter.

List on 19.12.2017.

Order Date :- 17.11.2017

psd

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Jitendra Prakash Gupta vs The State Of U.P And Ors.
2017 Latest Caselaw 7121 ALL

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Jitendra Prakash Gupta vs The State Of U.P And Ors.2017 Latest Caselaw 7121 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Jitendra Prakash Gupta vs The State Of U.P And Ors.
2017 Latest Caselaw 7121 ALL