Mool Chandra And 3 Ors vs State Of U.P. And Another
2014 Latest Caselaw 9235 ALL

Citation : 2014 Latest Caselaw 9235 ALL
Judgement Date : 26 November, 2014

Allahabad High Court

Mool Chandra And 3 Ors vs State Of U.P. And Another on 26 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 47179 of 2014
 

 
Applicant :- Mool Chandra And 3 Ors
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Tej Bhan Singh,Rupak Chaubey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for applicants.

Issue notice.

Notice for opposite party no.1 State of U.P. was accepted by learned A.G.A.

Shri Sanjay Srivastava appeared for opposite party no.2 and accepted notice on his behalf.

Counter affidavit may be filed within four weeks. Rejoinder affidavit may be filed within ten days thereafter.

List on 7.1.2015 for hearing.

Till next date of listing, no coercive steps shall be taken against applicants in pursuance of impugned order dated 1.10.2014 passed by C.J.M. Kaushambi.

Order Date :- 26.11.2014

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