Allahabad High Court
Dharmendra Kumar Maurya vs State Of U.P. And Anr. on 6 October, 2015
Bench: Ramesh Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 53 Case :- APPLICATION U/S 482 No. - 29942 of 2015 Applicant :- Dharmendra Kumar Maurya Opposite Party :- State Of U.P. And Anr. Counsel for Applicant :- D.N. Joshi Counsel for Opposite Party :- Govt.Advocate Hon'ble Ramesh Sinha,J.
Heard Sri D. N. Joshi, learned counsel for the applicant and Sri R. K. Maurya, learned A.G.A. appearing for the State and perused the record.
Notice on behalf of opposite party no. 1 has been accepted by learned A.G.A.
Issue notice to opposite party no.2 returnable within four weeks at the address given in the application.
Opposite party no.2 may file counter affidavit within four weeks. Learned A.G.A. may also file counter affidavit within the same period. Rejoinder affidavit may thereafter be filed within two weeks.
List immediately after expiry of the aforesaid period before appropriate Bench.
Order Date :- 6.10.2015 VKG