Dr. Nagendra Swarup vs State Of U.P. & Another
2014 Latest Caselaw 7712 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- APPLICATION U/S 482 No. - 1864 of 2003
 

 
Applicant :- Dr. Nagendra Swarup
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Manu Khare,Govind Singh,Kamal Krishna
 
Counsel for Opposite Party :- Govt.Advocate,M.S. Tandon,Manish Tandon,Sharique Ahmad
 

 
Hon'ble Pankaj Naqvi,J.

Sri Manu Khare, learned counsel for the revisionist states that supplementary affidavit dated 6.11.2006 was filed in the registry, which is not in record. Learned counsel for the opposite party no. 2 also submits that he has not been served  a copy thereof.  Sri Khare undertakes to serve copy of the said affidavit upon the learned counsel for opposite party no. 2 as well as  learned AGA within a week. The opposite parties may file a reply, if any, within a further period of two weeks. Reconstructed copy of the supplementary affidavit dated 6.11.2006  is taken on record. 

List in the week commencing 24.11.2014.

Interim order, if any, stands extended till the next date of listing.

Order Date :- 27.10.2014

SKS