Sugriv Singh And Anr. vs State Of U.P. And Another
2014 Latest Caselaw 8878 ALL

Citation : 2014 Latest Caselaw 8878 ALL
Judgement Date : 20 November, 2014

Allahabad High Court

Sugriv Singh And Anr. vs State Of U.P. And Another on 20 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 47148 of 2014
 

 
Applicant :- Sugriv Singh And Anr.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Brij Rai Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Issue notice.

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

Notice shall be sent to opposite party no.2.

Steps be taken within ten days.

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

List on 16.2.2015 for hearing.

Till the next date of listing, further proceeding of Case No.1 of 2012, under section 198A (2) of U.P..Z.A. and L.R. Act, village Dhanmau, Tehsil Bhongaon, District Mainpur pending in the Court of S.D.M. Bhongaon, District Mainpuri shall remain stayed.

Order Date :- 20.11.2014