Raj Kumar Chaudhary vs State Of U.P. And Another
2014 Latest Caselaw 8564 ALL

Citation : 2014 Latest Caselaw 8564 ALL
Judgement Date : 13 November, 2014

Allahabad High Court

Raj Kumar Chaudhary vs State Of U.P. And Another on 13 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 45930 of 2014
 

 
Applicant :- Raj Kumar Chaudhary
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Kamal Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

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

Issue notice to opposite party no.2.

Steps be taken within a week.

Counter affidavit may be filed within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List on 30.1.2015 for hearing.

Till next date of listing, further proceeding of Case No.360 of 2014 (State Vs. Raj Kumar Chaudhary) arising out of Case Crime No.671 of 2014, under sections 420, 406, 323, 504, 506 I.P.C., Police Station Highway, District Mathura pending before the Court of ACJM IV Mathura shall remain stayed.

Order Date :- 13.11.2014