Qamruddin vs State Of U.P. And Another
2014 Latest Caselaw 4922 ALL

Citation : 2014 Latest Caselaw 4922 ALL
Judgement Date : 25 August, 2014

Allahabad High Court

Qamruddin vs State Of U.P. And Another on 25 August, 2014

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 33394 of 2014
 

 
Applicant :- Qamruddin
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Mohammad Akram
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

Heard learned counsel for the applicant and learned A.G.A.

Learned A.G.A. has accepted notice on behalf of opposite party no. 1.

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

Two weeks time is granted to opposite party no. 2 as well as learned A.G.A. to file counter affidavit. Rejoinder affidavit may be filed within one weeks thereafter.

List on 17th September, 2014.

Order Date :- 25.8.2014

Ajay

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