Abdul Kadir @ Munauwar vs The State Of U.P And Anr.
2014 Latest Caselaw 3048 ALL

Citation : 2014 Latest Caselaw 3048 ALL
Judgement Date : 14 July, 2014

Allahabad High Court

Abdul Kadir @ Munauwar vs The State Of U.P And Anr. on 14 July, 2014

Bench: Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- U/S 482/378/407 No. - 1614 of 2014
 

 
Applicant :- Abdul Kadir @ Munauwar
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Shiv Pal Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ashwani Kumar Singh,J.

A week's further time is granted as prayed to the petitioner to deposit Rs. 5,000/- in compliance of the order dated 04.04.2014. If he fails to deposit the amount within the aforesaid period, the interim order shall automatically stand vacated.

Issue fresh notice to opposite party no.2 through the Chief Judicial Magistrate concerned for her appearance before the Court on 08.08.2014.

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

List on 08.08.2014 before the appropriate Court.

Order Date :- 14.7.2014

psd

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