LAWS(ALL)-2023-4-79

SANJAY VERMA Vs. STATE OF U.P.

Decided On April 19, 2023
SANJAY VERMA Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri Akash Mishra, holding brief of Sri Murlidhar Misra, learned counsel for the petitioner and Sri Ratan Singh, learned A.G.A. for the State of U.P.

(2.) Vide order dtd. 25/4/2019, learned counsel for the petitioner was permitted to implead Man Singh, S/o Jardan Singh. Pursuant to the aforesaid order, Man Singh was impleaded as respondent no. 5 and notice was issued against him.

(3.) Vide order dtd. 16/3/2023, the Court held about the service of notice on respondent no. 5 as follows :-