State Of U.P. Thru' D.M. Kushi ... vs Anil Kumar Jaiswal & Another
2014 Latest Caselaw 7370 ALL

Citation : 2014 Latest Caselaw 7370 ALL
Judgement Date : 9 October, 2014

Allahabad High Court

State Of U.P. Thru' D.M. Kushi ... vs Anil Kumar Jaiswal & Another on 9 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- GOVERNMENT APPEAL DEFECTIVE No. - 74 of 2013
 

 
Appellant :- State Of U.P. Thru' D.M. Kushi Nagar
 
Respondent :- Anil Kumar Jaiswal & Another
 
Counsel for Appellant :- A.G.A.
 

 
Hon'ble Akhtar Husain Khan,J.

Counter affidavit filed today by respondent nos. 1 and 2 against application moved under Section 5 of the Indian Limitation Act which is taken on record.

Learned A.G.A. prayed for time to file rejoinder affidavit.

A week time is allowed for filing rejoinder affidavit.

List on 3.12.2014 for hearing showing the name of Shri M.P. Tripathi and Shri Sanjeev Singh as cousnel for respondents.

Order Date :- 9.10.2014

Download the LatestLaws.com Mobile App