Prakash Chandra Agarwal And (2) ... vs State Of U.P.& Another.
2013 Latest Caselaw 575 ALL

Citation : 2013 Latest Caselaw 575 ALL
Judgement Date : 9 April, 2013

Allahabad High Court

Prakash Chandra Agarwal And (2) ... vs State Of U.P.& Another. on 9 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 2089 of 2002
 

 
Petitioner :- Prakash Chandra Agarwal And (2) Ors.
 
Respondent :- State Of U.P.& Another.
 
Petitioner Counsel :- M.P.Yadav
 
Respondent Counsel :- Govt.Advocate,Ravi Nath Tilhari
 

 
Hon'ble Ajai Lamba,J.

Let the counter affidavit be filed within two weeks. Rejoinder affidavit, if any, be filed within one week thereof.

List immediately thereafter.

It is made clear that no further adjournment would be given.

Order Date :- 9.4.2013

A.Nigam

Download the LatestLaws.com Mobile App