Manish Mishra vs State Of U.P. And Another
2013 Latest Caselaw 3677 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 21042 of 2013
 

 
Applicant :- Manish Mishra
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- N.D. Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri  N.D. Shukla, learned counsel for the applicant and learned AGA for the State.

It is contended by the learned counsel for the applicant that the applicant is the Manager of J.P. Motor Pvt. Ltd. and malicious complaint has been filed by opp. party No.2 and no offence whatsoever is made out against the applicant. He has also filed complaint in the Consumer Forum which is pending.

Notice on behalf of opp. party No. 1 has been accepted by the learned AGA.

Issue notice to opp. party No.2 returnable within four weeks at the address given in the petition.

Opp. party No.2 may file counter affidavit within four weeks. Learned A.G.A. may also file counter affidavit within the same period. Rejoinder affidavit may thereafter be filed within two weeks.

List immediately after expiry of the aforesaid period before the appropriate Bench.

Till the next date of listing, further proceedings of complaint case No.10047 of 2012 (Prashant Kumar Vs. Amit Agarwal), under Section 420  I.P.C., Police Station  Civil Lines,  District  Allahabad, pending in the Court of Chief Judicial Magistrate, Allahabad shall remain stayed against the applicants.

Order Date :- 4.7.2013

NS