Partha Haldar & 2 Ors. vs State Of U.P. & Another
2014 Latest Caselaw 3422 ALL

Citation : 2014 Latest Caselaw 3422 ALL
Judgement Date : 21 July, 2014

Allahabad High Court

Partha Haldar & 2 Ors. vs State Of U.P. & Another on 21 July, 2014

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 2939 of 2014
 

 
Applicant :- Partha Haldar & 2 Ors.
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Sachchida Nand,Anand Shankar Shukla
 
Counsel for Opposite Party :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

In deference to order dated 1.7.2014 affidavit has been filed in Court, which is taken on record.

In para 3 of the affidavit, it has been pleaded that maintenance amount is being paid to respondent no.2 and no amount is due to be paid.

Issue notice to respondent no.2, returnable on 12.8.2014, Dasti only.

List on 1.9.2014.

In the meantime, petitioners may appear before the trial court in response to bailable warrants and seek bail.

On the next date of listing, it would also be considered whether the matter can be referred for mediation.

Order Date :- 21.7.2014

A.Nigam