Ramesh Chandra vs Dy.D.C.& Otehrs.
2019 Latest Caselaw 1361 ALL

Citation : 2019 Latest Caselaw 1361 ALL
Judgement Date : 15 March, 2019

Allahabad High Court

Ramesh Chandra vs Dy.D.C.& Otehrs. on 15 March, 2019

Bench: Salil Kumar Rai




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CONSOLIDATION No. - 5334 of 1989
 

 
Petitioner :- Ramesh Chandra
 
Respondent :- Dy.D.C.& Otehrs.
 
Counsel for Petitioner :- A.S. Chaudhary,Prabhakar Vardhan Chaudha
 
Counsel for Respondent :- C.S.C.,Bajrang Bahadur Singh,R.P. Shukla,S.P. Shukla
 

 
Hon'ble Salil Kumar Rai,J.

The counsel for the petitioner is permitted to take fresh steps for service of application nos. 18998 of 1989, 88392 of 2018, 48535 of 2010 and 1086 of 1999 on opposite party nos. 2/1/2, 3/1/1, 3/1/2, 3/1/3, 3/1/4 and 3/1 to 3/3 by registered post with acknowledgement due for which steps shall be taken by the petitioner within two weeks from today.

In case, steps as aforesaid are taken, the office shall issue notice to the respondents fixing an early date.

List after service of notice.

Order Date :- 15.3.2019

Satyam

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