Shambhu Nath vs State Of U P And 2 Others
2018 Latest Caselaw 2381 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 23376 of 2018
 

 
Petitioner :- Shambhu Nath
 
Respondent :- State Of U P And 2 Others
 
Counsel for Petitioner :- Jai Singh Yadav
 
Counsel for Respondent :- C.S.C.,Rajesh Shukla
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

When the matter is taken up in the revised call, Sri Rajesh Shukla-Advocate is not present.

Sri O.P. Singh, Senior Advocate assisted by Sri Jai Singh Yadav states that endorsement of receiving copy by one Sri R.K. Yadav-Advocate is there but Sri Jai Singh was not clerk of Advocate for petitioner.

Be that as it may be the State shall serve fresh copy to Sri Jai Singh present in the Court. Sri Jai Singh Yadav to see that the original copy which has been received by one Sri R.K. Yadav for Advocate Roll No.AG0324 is received by him, as a fault cannot be found with the State as they have already served a Advocate's clerk.

The petitioner, if he wants may file rejoinder affidavit on or before 24th September, 2018.

List on 25th September, 2018.

Interim order, if any, shall continue till then.

Order Date :- 7.9.2018

Mukesh