Taahir Khan vs State Of U.P.,
2014 Latest Caselaw 3908 ALL

Citation : 2014 Latest Caselaw 3908 ALL
Judgement Date : 1 August, 2014

Allahabad High Court

Taahir Khan vs State Of U.P., on 1 August, 2014

Bench: Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- U/S 482/378/407 No. - 567 of 2009
 

 
Applicant :- Taahir Khan
 
Opposite Party :- State Of U.P.,
 
Counsel for Applicant :- K.S. Rastogi
 
Counsel for Opposite Party :- G.A.,Rajiva Dubey
 

 
Hon'ble Ashwani Kumar Singh,J.

Learned State Counsel prays for and is granted two weeks to file counter affidavit.

List in the week commencing 08.09.2014.

Learned counsel for the petitioner states that on one occasion the interim order could not be extended due to some negligence on his part.

Considering the submissions made by the learned counsel for the petitioner, the interim order is extended till the next date of listing.

Order Date :- 1.8.2014

psd

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