Ramsewak Sahu And Anr. vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 3432 ALL

Citation : 2014 Latest Caselaw 3432 ALL
Judgement Date : 21 July, 2014

Allahabad High Court

Ramsewak Sahu And Anr. vs The State Of U.P Thru Secy., Home ... 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. - 5315 of 2013
 

 
Applicant :- Ramsewak Sahu And Anr.
 
Opposite Party :- The State Of U.P Thru Secy., Home Deptt., Lucknow And Anr.
 
Counsel for Applicant :- Piyush Kumar Singh,Kumar Ayush
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Respondent no.2, complainant is required to file counter affidavit.

Let the needful be done within two weeks.

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

List on 1.9.2014.

Interim direction to continue till the next date of listing.

Order Date :- 21.7.2014

A.Nigam

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