Sunil Kumar vs State Of U.P. And Another
2013 Latest Caselaw 4930 ALL

Citation : 2013 Latest Caselaw 4930 ALL
Judgement Date : 5 August, 2013

Allahabad High Court

Sunil Kumar vs State Of U.P. And Another on 5 August, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- APPLICATION U/S 482 No. - 17940 of 2012
 

 
Applicant :- Sunil Kumar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- S.K. Pundir,Dileep Kumar,N.C.Tripathi,Rajiv Gupta
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

A supplementary affidavit has been filed duly sworn by Pradeep Kumar and Praveen Kumar that they had send Sunil Kumar, son of Shri Hari Dutt Sharma as a pairokar to file the instant petition but it has not been disclosed as to whether he has any concern with the present case or not. When the learned counsel for the applicant was asked about the compliance of the earlier order passed by this Court he accepts that this has not been mentioned in the two affidavits sworn by Pradeep Kumar and Praveen Kumar, therefore he prays for and is granted two weeks' time to file a supplementary affidavit.

List this case on 20th August, 2013.

Order Date :- 5.8.2013

Mustaqeem.