Nikhil Mishra vs State Of U.P.Thru Secy. Mahila ...
2017 Latest Caselaw 5781 ALL

Citation : 2017 Latest Caselaw 5781 ALL
Judgement Date : 25 October, 2017

Allahabad High Court

Nikhil Mishra vs State Of U.P.Thru Secy. Mahila ... on 25 October, 2017

Bench: Sanjay Harkauli




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 4231 of 2004
 
Petitioner :- Nikhil Mishra
 
Respondent :- State Of U.P.Thru Secy. Mahila Evam Bal Vikas & 6 Ors.
 
Counsel for Petitioner :- Riyaz Ahmad
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sanjay Harkauli,J.

1. Opposite party no. 1 remain unserved. Learned counsel for petitioner states that he will ensure steps taken by both way within two weeks.

2. Issue notice to opposite party no. 1 returnable within four weeks.

3. List immediately thereafter. In the meantime, respondents no. 2 and 3 to file counter affidavit.

Order Date :- 25.10.2017

Pachhere/-

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