Kapil Goel vs State Of U.P. And Another
2014 Latest Caselaw 4096 ALL

Citation : 2014 Latest Caselaw 4096 ALL
Judgement Date : 6 August, 2014

Allahabad High Court

Kapil Goel vs State Of U.P. And Another on 6 August, 2014

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 30018 of 2014
 

 
Applicant :- Kapil Goel
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Piyush Sinha,Chandan Sharma,Umesh Narain Sharma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Heard counsel for the applicant, learned A.G.A. and perused the record.

Learned counsel for the applicant submitted that the application was given for allotment of flat advertised and constructed by complainant opposite party no.2. There was complaint regarding the quality of the construction and the project was not completed, hence notice was given through E-mail and on Facebook. Thereafter complaint has been filed under section 500 I.P.C. However, without application of mind the Magistrate concerned summoned the applicant.

Issue notice to the opposite party no.2 returnable at an early date.

List along with application u/s 482 Cr.P.C. No. 24898 of 2014 after six weeks.

Till the next date of listing, further proceeding of Complaint Case No.584 of 2014 under section 500 I.P.C. read with section 120B I.P.C. PS.I ndirapuram, District Ghaziabad shall remain stayed.

Order Date :- 6.8.2014

AHN