Ajay Kumar Dixit @ Chutki And ... vs State Of U.P.And Another
2011 Latest Caselaw 287 ALL

Citation : 2011 Latest Caselaw 287 ALL
Judgement Date : 15 March, 2011

Allahabad High Court

Ajay Kumar Dixit @ Chutki And ... 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. - 39862 of 2010
 

 
Petitioner :- Ajay Kumar Dixit @ Chutki And Others
 
Respondent :- State Of U.P.And Another
 
Petitioner Counsel :- Atul Kumar Tiwari
 
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 nor notices sent to him received back after execution.

Issue fresh 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 18.5.2011.

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

Order Date :- 15.3.2011

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