Pushkar Tiwari vs Chief Judicial Magistrate, Court ...
2014 Latest Caselaw 272 ALL

Citation : 2014 Latest Caselaw 272 ALL
Judgement Date : 27 March, 2014

Allahabad High Court

Pushkar Tiwari vs Chief Judicial Magistrate, Court ... on 27 March, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 1854 of 2014
 

 
Petitioner :- Pushkar Tiwari
 
Respondent :- Chief Judicial Magistrate, Court No. 16 Sultanpur & Others
 
Counsel for Petitioner :- Indrajeet Shukla
 
Counsel for Respondent :- Manish Kumar,A.K. Pandey,Amarendra Kumar Bajpai
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Notice on behalf of opposite party no.1 has been accepted by Sri Manish Kumar and on behalf of opposite party no.2 notice has been received by Sri A.K. Pandey, while on behalf of opposite party no.3 notice has been accepted by Sri Amarendra Kumar Bajpai.

Learned counsel appearing for opposite parties, prays for and is granted two weeks' time for filing counter affidavit.

List thereafter.

Order Date :- 27.3.2014

Vijay

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