Rajeev Agrawal And Another vs State Of U.P. And 2 Others
2015 Latest Caselaw 5677 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 15611 of 2015
 

 
Petitioner :- Rajeev Agrawal And Another
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Gaurav Kakkar,Anubhav Shukla,Tanveer Ahmad Mir,Vikram D.Chauhan
 
Counsel for Respondent :- Govt.Advocate,Prakash Padia
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Naheed Ara Moonis,J.

Learned counsel for the petitioners has informed the Court that a sum of Rs.13,25000/- has been paid by the petitioners to the respondent no.3 and he requires three weeks further time to make payment of balance amount of Rs.10,25000/- to the respondent no.3.

Considering the prayer made by  the learned counsel for the petitioner, list this case on 19.1.2016.

In compliance of the Court order dated 28.10.2015 the petitioner no.1 has appeared before this Court in person today. In case the balance amount of Rs.10,25000/- is paid by the petitioner no.1 to the respondent no.3 on or before the next date fixed, he need not appear before this Court in person on the next date. 

Order Date :- 22.12.2015

RU