Rahul vs State Of U.P. & Another
2012 Latest Caselaw 4945 ALL

Citation : 2012 Latest Caselaw 4945 ALL
Judgement Date : 9 October, 2012

Allahabad High Court

Rahul vs State Of U.P. & Another on 9 October, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 1808 of 2009
 

 
Petitioner :- Rahul
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Mohammad Ayub
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

Case called out in the revised list.

Perused the office report dated 6.7.2009. The private opposite party no.2 is not served as yet.

Issue fresh notice to private opposite party no.2.

Counter affidavit may be filed by the opposite party no.2 within three weeks from the date of receipt of notice. Learned AGA may also file counter affidavit within the aforesaid period. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List on 3.12.2012.

Order Date :- 9.10.2012

Hasnain

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