Kamal Kishore Sharma And Another vs State Of U.P. And Another
2014 Latest Caselaw 7430 ALL

Citation : 2014 Latest Caselaw 7430 ALL
Judgement Date : 10 October, 2014

Allahabad High Court

Kamal Kishore Sharma And Another vs State Of U.P. And Another on 10 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 41629 of 2014
 

 
Applicant :- Kamal Kishore Sharma And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ashok Nath Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

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

Issue notice to opposite party no.2.

Steps be taken within a week.

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

List in the third week of December, 2014 for hearing before appropriate Bench.

Till the next date of listing, no coercive measure shall be adopted against the applicants by trial court.

Order Date :- 10.10.2014

Download the LatestLaws.com Mobile App