Mansha Ram And 4 Others vs State Of U.P. And Another
2013 Latest Caselaw 3689 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 21008 of 2013
 

 
Applicant :- Mansha Ram And 4 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Sanjay Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Sanjay Srivastava, learned counsel for the applicants and learned AGA for the State.

It is contended by the learned counsel for the applicants that applicants and opp. party No.2 are  living in the same premises and a civil suit is also pending between the parties in the competent Civil Court, hence, the present malicious complaint by opp. party No.2 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.3336 of 2012,under Sections 452,323,504,506  I.P.C., Police Station Rail Bazar, District Kanpur Nagar, Babloo Kumar Vs. Mansha and others, pending in the Court of M.M. IIIrd, Kanpur Nagar shall remain stayed against the applicants .

Order Date :- 4.7.2013

NS