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Dharm Chandra, Manager, Chakeri ... vs State Of U.P. Thru Secy. And ...
2014 Latest Caselaw 8356 ALL

Citation : 2014 Latest Caselaw 8356 ALL
Judgement Date : 12 November, 2014

Allahabad High Court

Dharm Chandra, Manager, Chakeri ... vs State Of U.P. Thru Secy. And ... on 12 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL REVISION No. - 3231 of 2014
 

 
Revisionist :- Dharm Chandra, Manager, Chakeri Gas Service
 
Opposite Party :- State Of U.P. Thru Secy. And Another
 
Counsel for Revisionist :- Sudhir Kumar Srivastava
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned A.G.A. has accepted notice on behalf of opposite party no.1 State of U.P.

Issue notice to opposite party no.2.

Counter affidavit may be filed within four weeks. Rejoinder affidavit may be filed within a week thereafter.

List on 7.1.2015 for hearing.

Till the next date of listing no coercive measure shall be adopted against revisionist.

Order Date :- 12.11.2014

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Dharm Chandra, Manager, Chakeri ... vs State Of U.P. Thru Secy. And ...
2014 Latest Caselaw 8356 ALL

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2014 Latest Caselaw 8356 ALL