MAHENDRA PRASAD VISHVAKARMA Vs. SUB DIVISIONAL MAGISTRATE, SADAR, AZAMGARH
LAWS(ALL)-2021-7-44
HIGH COURT OF ALLAHABAD
Decided on July 02,2021

Mahendra Prasad Vishvakarma Appellant
VERSUS
Sub Divisional Magistrate, Sadar, Azamgarh Respondents

JUDGEMENT

Rohit Ranjan Agarwal,J. - (1.) Despite successful video link being sent to the learned counsel for the petitioner, no one has appeared.
(2.) Learned standing counsel is present on behalf of the respondent nos.1 and 5.
(3.) Notice need not be sent to respondents no.2 and 3.;


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