Kamlesh Kumar vs The State Of U.P And Anr.
2014 Latest Caselaw 3428 ALL

Citation : 2014 Latest Caselaw 3428 ALL
Judgement Date : 21 July, 2014

Allahabad High Court

Kamlesh Kumar vs The State Of U.P And Anr. 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. - 1753 of 2014
 

 
Applicant :- Kamlesh Kumar
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Mayankar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Although notice has been served on respondent no.2, none has put in appearance on his behalf.

List on 1.9.2014.

In the meantime,, let counter affidavit be filed within two weeks.

Rejoinder affidavit, if any, be filed within two weeks thereof.

Interim direction to continue till the next date of listing.

It is made clear that in case, counter affidavit is not filed within the time stipulated above, the matter would be decided.

Order Date :- 21.7.2014

A.Nigam

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