Chheda Lal And 21 Others vs State Of U.P. And Another
2013 Latest Caselaw 3679 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 21195 of 2013
 

 
Applicant :- Chheda Lal And 21 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ashok Kumar Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri  Ashok Kumar Mishra, learned counsel for the applicants and learned AGA for the State.

It is contended by the learned counsel for the applicants that malicious complaint has been filed by opp. party No.2 against applicants. He further pointed out that dispute between the parties is pending before the Commissioner. He further submits that no offence  whatsoever is made out against the applicants.

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.1792 of 2012, Abu Ratan Lal Vs. Chheda Lal and  others, under Section 379 I.P.C., Police Station Bahedi, District Bareilly, pending in the Court of Judicial Magistrate, Bahedi, Bareilly  shall remain stayed against the applicants.

Order Date :- 4.7.2013

NS