Keshav Ram Verma vs The State Of U.P And Anr.
2014 Latest Caselaw 3336 ALL

Citation : 2014 Latest Caselaw 3336 ALL
Judgement Date : 18 July, 2014

Allahabad High Court

Keshav Ram Verma vs The State Of U.P And Anr. on 18 July, 2014

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 925 of 2012
 

 
Applicant :- Keshav Ram Verma
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Mohd. Mansoor,Zubair Hasan
 
Counsel for Opposite Party :- Govt. Advocate,Girish Chandra Sinha
 

 
Hon'ble Ajai Lamba,J.

Learned counsel wants to file rejoinder affidavit within three weeks.

Let the needful be done.

Continuance of stay has been opposed by learned counsel appearing for the respondent on the ground that copy of the counter affidavit was given on 3.7.2013, i.e. more than one year back. It has further been pointed out by learned counsel for the respondent that even rejoinder affidavit was sworn eight months back, however, not filed.

It is apparent that so as to take benefit of the interim direction the proceedings are being delayed.

Stay order is hereby vacated.

List after three weeks.

Order Date :- 18.7.2014

A.Nigam