KAUSHAL KISHOR Vs. STATE OF UTTAR PRADESH AND ORS
LAWS(SC)-2016-9-147
SUPREME COURT OF INDIA
Decided on September 27,2016

KAUSHAL KISHOR Appellant
VERSUS
State of Uttar Pradesh And Ors Respondents

JUDGEMENT

- (1.) On a perusal of the Office Report dated 26.9.2016, it transpires that the service on respondent no.2 is complete. Despite service of notice, he has not entered appearance.
(2.) Mr. Ravi Prakash Mehrotra, learned counsel appearing for the State of Uttar Pradesh, submits that he has instructions to appear on behalf of respondent nos.1, 3 and 4.
(3.) Mr. Maninder Singh, learned Additional Solicitor General, who has entered appearance on behalf of the Central Bureau of Investigation (CBI), submits that the investigation is in progress.;


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