Dinesh Sahu And Another vs State Of U.P. And Another
2013 Latest Caselaw 3699 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 21041 of 2013
 

 
Applicant :- Dinesh Sahu And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Siya Ram Sahu
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Siya Ram Sahu, learned counsel for the applicants and learned AGA for the State.

It is contended by the learned counsel for the applicants that opp. party No.2 had taken contract for the construction of the house of the applicants for Rs.4,76,807.55/- and the applicants have paid Rs.3,17,615/-  and the outstanding amount of Rs.64,800/- was also paid to him by the applicant and the malicious complaint has been filed with the allegation that the said amount has been taken by the applicant.

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.257 of 2012 (Vishram Prajapati Vs. Dinesh Sahu and others), under Sections 392,506 I.P.C., Police Station Kotwali Nagar, District Banda, pending in the Court of Special Judge (D.A.a.), Banda shall remain stayed against the applicants.

Order Date :- 4.7.2013

NS