Asad Ali And 3 Ors vs State Of U.P. And Another
2015 Latest Caselaw 1658 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- APPLICATION U/S 482 No. - 22209 of 2014
 

 
Applicant :- Asad Ali And 3 Ors
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Amitabh Tripathi,Satish Kumar Shukla
 
Counsel for Opposite Party :- Govt. Advocate,Gyanendra Kumar Singh
 

 
Hon'ble Rajesh Dayal Khare,J.

It is contended by Sri Gyanendra Kumar Singh, learned counsel for the opposite party No.2 that he has given written notice to Sri Amitabh Tripathi, learned counsel for the applicants, who has refused to take notice, copy of which has been produced by the learned counsel for opposite party No.2, which is being taken on record.

Learned counsel for the opposite party No.2 further contends that he has filed counter affidavit after serving the same on the learned counsel for the applicants on 8.4.2012, but till date no rejoinder affidavit has been filed and none appeared on behalf of the applicants inspite of service of notice by the learned counsel for the opposite party No.2.

Accordingly, interim order granted earlier is hereby vacated.

List after two weeks.

Sri Gyanendra Kumar Singh, learned counsel for the opposite party No.2 undertakes to inform about this order to learned counsel for the applicants in writing, within 48 hours.

Order Date :- 6.8.2015

Dev/-