Yashpal Singh vs State Of U.P. & Others
2014 Latest Caselaw 1986 ALL

Citation : 2014 Latest Caselaw 1986 ALL
Judgement Date : 23 May, 2014

Allahabad High Court

Yashpal Singh vs State Of U.P. & Others on 23 May, 2014

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 57
 

 
Case :- APPLICATION U/S 482 No. - 1186 of 2004
 

 
Applicant :- Yashpal Singh
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Applicant :- R.K. Saxena,Amit Saxena
 
Counsel for Opposite Party :- Govt. Advocate,K.K. Dwivedi,R.P. Dwivedi
 

 
Hon'ble Shashi Kant,J.

Heard Sri R.K. Saxena, learned counsel for the applicant and learned A.G.A.

Sri R.K. Saxena, learned counsel for the applicant prays for and is granted ten days time to file rejoinder affidavit.

List after two weeks as peremptorily for final hearing.

Order Date :- 23.5.2014

Monika

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