Rekh Chand Shaw And Others vs State Of U.P.And Another
2011 Latest Caselaw 283 ALL

Citation : 2011 Latest Caselaw 283 ALL
Judgement Date : 15 March, 2011

Allahabad High Court

Rekh Chand Shaw And Others vs State Of U.P.And Another on 15 March, 2011

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- APPLICATION U/S 482 No. - 36023 of 2010
 

 
Petitioner :- Rekh Chand Shaw And Others
 
Respondent :- State Of U.P.And Another
 
Petitioner Counsel :- L.M. Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

List is revised. Learned counsel for the applicants is present. None is present for opp. party No.2.

Issue notice to opp. party No.2 by R.P.A.D. Steps be taken within ten days.

Let counter affidavit be filed by the respondents within three weeks'. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List on 10.5.2011 before the appropriate Bench.

Interim order, if any, shall continue till the date fixed.

Order Date :- 15.3.2011

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