Smt. Ramneet Kaur And Others vs State Of U.P. And Anr.
2012 Latest Caselaw 5086 ALL

Citation : 2012 Latest Caselaw 5086 ALL
Judgement Date : 12 October, 2012

Allahabad High Court

Smt. Ramneet Kaur And Others vs State Of U.P. And Anr. on 12 October, 2012

Bench: Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 33881 of 2012
 

 
Petitioner :- Smt. Ramneet Kaur And Others
 
Respondent :- State Of U.P. And Anr.
 
Petitioner Counsel :- Amit Sinha
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Sunil Hali,J.

Heard learned counsel for the applicants and the learned AGA.

Learned AGA has accepted notice on behalf of opposite party no.1.

Issue notice to opposite party no.2 returnable at an early date. Steps be taken within a week.

Counter affidavit may be filed by the opposite party no.2 within four weeks. Learned AGA may file counter affidavit within the same period. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List this matter on 29.11.2012.

Till the next date of listing, further proceedings in Case No.15237 of 2012 arising out of case crime no.290 of 2010, under Sections 452, 323, 504 and 427 IPC, police station Qidwai Nagar, Kanpur-Nagar, pending in the court of Chief Metropolitan Magistrate, Kanpur-Nagar, shall remain stayed.

Order Date :- 12.10.2012

Hasnain