Tej Pratap Singh vs State Of U.P. And Another
2011 Latest Caselaw 291 ALL

Citation : 2011 Latest Caselaw 291 ALL
Judgement Date : 15 March, 2011

Allahabad High Court

Tej Pratap Singh 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. - 31445 of 2010
 

 
Petitioner :- Tej Pratap Singh
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- C.K. Parekh
 
Respondent Counsel :- Govt.Advocate,Kul Deep Singh
 

 
Hon'ble Yogesh Chandra Gupta,J.

List is revised. Learned counsel for the applicant 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.

As prayed, three weeks' time is granted to file counter affidavit. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List on 16.5.2011.

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

Order Date :- 15.3.2011

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