Roshan Lal And 25 Others vs State Of U.P. And Another
2013 Latest Caselaw 3717 ALL

Citation : 2013 Latest Caselaw 3717 ALL
Judgement Date : 4 July, 2013

Allahabad High Court

Roshan Lal And 25 Others vs State Of U.P. And Another on 4 July, 2013

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 21039 of 2013
 

 
Applicant :- Roshan Lal And 25 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Kamini Pandey,Ajay Dubey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Ajay Dubey, learned counsel for the applicants and learned AGA for the State.

It is contended by the learned counsel for the applicants that a civil suit has been filed by opp. party No.2 against the applicant No.1 and injunction application which was moved by opp. party No.2 in the said suit, has been rejected and the proceedings of the said suit has been stayed by the competent Court vide order dated 13.5.2013, a copy of which has been annexed as Annexure-1 at page 12 of the accompanying affidavit, hence, the present complaint for malicious prosecution of the applicant No.1 and his entire family members by opp. party No.2.

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. , under Section I.P.C., Police Station District , pending in the Court of shall remain stayed against the applicants .

Order Date :- 4.7.2013