Indrajeet Ram And Others vs State Of U.P. And Anr.
2011 Latest Caselaw 4350 ALL

Citation : 2011 Latest Caselaw 4350 ALL
Judgement Date : 3 September, 2011

Allahabad High Court

Indrajeet Ram And Others vs State Of U.P. And Anr. on 3 September, 2011

Bench: S.C. Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION No. - 3576 of 2011
 

 
Petitioner :- Indrajeet Ram And Others
 
Respondent :- State Of U.P. And Anr.
 
Petitioner Counsel :- Ravindra Nath Rai,Ashok Kumar Rai
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble S.C. Agarwal,J.

Learned counsel for the revisionists submitted that dispute between the parties is pending before the Board of Revenue and no criminal offence is made out against the revisionists.

Issue notice to opposite party no.2 for filing counter affidavit within four weeks from the date of service of notice.

State may also file counter affidavit within the same period.

Rejoinder affidavit may be filed within two weeks thereafter.

List after the expiry of aforesaid period before appropriate Court.

Till the next date of listing, further proceedings of Case No. 751 of 2011, under Sections 419, 420, 467, 468, 471, 406, 506 I.P.C., P.S. Dachintola, District Mau, shall remain stayed.

Order Date :- 3.9.2011