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Jagar Nath Prasad Agrahari And 7 ... vs State Of U.P. And Another
2014 Latest Caselaw 4144 ALL

Citation : 2014 Latest Caselaw 4144 ALL
Judgement Date : 7 August, 2014

Allahabad High Court

Jagar Nath Prasad Agrahari And 7 ... vs State Of U.P. And Another on 7 August, 2014

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 22107 of 2013
 

 
Applicant :- Jagar Nath Prasad Agrahari And 7 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- K.S. Tiwari,Vivek Tiwari
 
Counsel for Opposite Party :- Govt. Advocate,Dhirendra Kr. Srivastava
 

 
Hon'ble Rajesh Dayal Khare,J.

As prayed by learned counsel for the applicants, three weeks' time is granted for filing rejoinder affidavit. List thereafter.

Interim order granted earlier by this Court, if any, shall remain operative till the next date of listing.

Order Date :- 7.8.2014

faraz

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Jagar Nath Prasad Agrahari And 7 ... vs State Of U.P. And Another
2014 Latest Caselaw 4144 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Jagar Nath Prasad Agrahari And 7 ... vs State Of U.P. And Another2014 Latest Caselaw 4144 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Jagar Nath Prasad Agrahari And 7 ... vs State Of U.P. And Another
2014 Latest Caselaw 4144 ALL