Santosh Chaurasia vs State Of U.P. Thru Secy. And 3 ...
2018 Latest Caselaw 2569 ALL

Citation : 2018 Latest Caselaw 2569 ALL
Judgement Date : 13 September, 2018

Allahabad High Court

Santosh Chaurasia vs State Of U.P. Thru Secy. And 3 ... on 13 September, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 33449 of 2014
 

 
Petitioner :- Santosh Chaurasia
 
Respondent :- State Of U.P. Thru Secy. And 3 Others
 
Counsel for Petitioner :- Anoop Trivedi
 
Counsel for Respondent :- C.S.C.,Anoop Tiwari,Anubhav Chandra,Pankaj Kumar Gupta
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Respondent no.3 shall specify the paragraph of 6 of the counter affidavit by filing a better affidavit stating that the notice could not be served by the petitioner due to non response from his residence.

List on 25th September, 2018.

Order Date :- 13.9.2018

Mukesh

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