Smt.Malti Devi And 3 Ors vs State Of U.P. And Another
2014 Latest Caselaw 7394 ALL

Citation : 2014 Latest Caselaw 7394 ALL
Judgement Date : 9 October, 2014

Allahabad High Court

Smt.Malti Devi And 3 Ors vs State Of U.P. And Another on 9 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 41453 of 2014
 

 
Applicant :- Smt.Malti Devi And 3 Ors
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Santosh Kumar Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Notice on behalf of opposite party no.1 State of U.P. has been accepted by learned A.G.A.

Issue notice to opposite party no.2.

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

List on 22.12.2014 for hearing before appropriate Bench.

Heard learned counsel for applicants as well as learned A.G.A. on application for interim relief.

Till the next date of listing, if applicants appear before trial court and cooperate in proceedings of trial court, no coercive steps shall be taken against applicants by trial court.

Order Date :- 9.10.2014