Dabloo Mishra vs State Of U.P.
2014 Latest Caselaw 3918 ALL

Citation : 2014 Latest Caselaw 3918 ALL
Judgement Date : 1 August, 2014

Allahabad High Court

Dabloo Mishra 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. - 3600 of 2008
 

 
Applicant :- Dabloo Mishra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dinesh Kumar Shukla
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ashwani Kumar Singh,J.

Order dated 29.09.2008 indicates that the State was to file counter affidavit within four weeks as well as opposite party no.3 was also given an opportunity to file counter affidavit within the same period, but no counter affidavit has been filed till date and notice was issued to the opposite party no.3.

In fitness of things, issue notice to opposite party no.3 to file counter affidavit within four weeks. State also directed to file counter affidavit within the same period.

Learned counsel for the petitioner shall take steps within a week.

List in the week commencing 15.09.2014.

Interim order, if any, shall continue till the next date of listing.

Order Date :- 1.8.2014

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