R.P. Sonkar And 7 Ors. vs State Of U.P. And Another
2014 Latest Caselaw 8813 ALL

Citation : 2014 Latest Caselaw 8813 ALL
Judgement Date : 19 November, 2014

Allahabad High Court

R.P. Sonkar And 7 Ors. vs State Of U.P. And Another on 19 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 45921 of 2014
 

 
Applicant :- R.P. Sonkar And 7 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ankit Gaur
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for applicants appeared.

Shri Pradeep Kumar Srivastava, Advocate has filed Vakalatnama on behalf of opposite party no.2. The said Vakalatnama is taken on record.

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

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

List on 12.1.2015 for hearing.

Till next date of listing, further proceeding of S.T.No.510 of 2013 (State Vs. R.P. Sonkar and others) arising out of Case Crime No.283 of 1993, under sections 143, 323, 504, 506 I.P.C., Police Station Kotwali, District Fatehpur pending in the Court of learned Special Judge S.C./S.T. Act, Fatehpur shall remain stayed.

Order Date :- 19.11.2014