Vikas Kumar Jaiswal vs State Of U.P. And Another
2014 Latest Caselaw 5143 ALL

Citation : 2014 Latest Caselaw 5143 ALL
Judgement Date : 27 August, 2014

Allahabad High Court

Vikas Kumar Jaiswal vs State Of U.P. And Another on 27 August, 2014

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 34199 of 2014
 

 
Applicant :- Vikas Kumar Jaiswal
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Sheo Ram Singh,Anjani Kumar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

Vakalatnama filed by Sri Anjani Kumar is taken on record.

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

In view of specific averments made in paragraph nos. 8 and 9 of the application prima facie, a case for grant of an interim relief is made out.

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.

Four 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 three weeks thereafter.

List thereafter.

Until further orders of this Court, further proceedings of Case No. 873 of 2013, Case Crime No. 27 of 2013, under Sections 4/21 Mines and Minerals (Development and Regulation Act 1957) under Rule 3/57/70 U.P. Mines and Minerals (Concession) Rule 1963 and 379, 411 IPC, P.S. Kone, District Sonbhadra pending in the court of Civil Judge (Junior Division)/ Dudhhi, Sonbhadra shall remain stayed as against the applicant.

Order Date :- 27.8.2014

Ajay