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Mishri Lal Paswan vs The State Of U.P Thru U.P Vigilance ...
2014 Latest Caselaw 3307 ALL

Citation : 2014 Latest Caselaw 3307 ALL
Judgement Date : 17 July, 2014

Allahabad High Court
Mishri Lal Paswan vs The State Of U.P Thru U.P Vigilance ... on 17 July, 2014
Bench: Ashwani Kumar Singh



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- U/S 482/378/407 No. - 5629 of 2013
 

 
Applicant :- Mishri Lal Paswan
 
Opposite Party :- The State Of U.P Thru U.P Vigilance Establishment Lucknow
 
Counsel for Applicant :- P. Chakravarty
 
Counsel for Opposite Party :- Govt. Advocate,Nadeem Murtaza
 

 
Hon'ble Ashwani Kumar Singh,J.

Power filed by Sri Rahul Shukla on behalf of opposite party no.2 is taken on record.

As prayed, two weeks' time is allowed to file counter affidavit. Rejoinder affidavit, if any, may be filed within one week thereafter.

List in the week commencing 11.08.2014 before the appropriate Court.

Interim order, if any, shall continue till the next date of listing.

Order Date :- 17.7.2014

psd

 

 

 
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