Allahabad High Court
Prem Chand And Ors. [ U/A 227 ] vs Additional District Judge Lucknow And ... on 12 January, 2010
Author: Anil Kumar
Bench: Anil Kumar
Court No. - 11 Case :- MISC. SINGLE No. - 91 of 2010 Petitioner :- Prem Chand And Ors. [ U/A 227 ] Respondent :- Additional District Judge Lucknow And Ors. Petitioner Counsel :- V.K.Pandey Respondent Counsel :- C.S.C. Hon'ble Anil Kumar,J.
Notice on behalf of opposite party no.1 has been accepted by learned Chief Standing Counsel.
Issue notice to opposite parties no. 2 to 7 returnable at an early date . In addition to regular mode of service, liberty is given to the learned counsel for the petitioner to serve notice on respondent nos.2 to 7 out side the Court.
Office is directed to provide dasti summons to the learned counsel for the petitioners for service on respondents no. 2 to 7 out side the court fixing 25.1.2010 as the next date.
List on 25.1.2010.
Order Date :- 12.1.2010 dk/