P.K. Agarwal And 2 Others vs State Of U.P. & Another
2015 Latest Caselaw 1485 ALL

Citation : 2015 Latest Caselaw 1485 ALL
Judgement Date : 27 July, 2015

Allahabad High Court

P.K. Agarwal And 2 Others vs State Of U.P. & Another on 27 July, 2015

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- APPLICATION U/S 482 No. - 19714 of 2015
 

 
Applicant :- P.K. Agarwal And 2 Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- O.P. Rai
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pankaj Naqvi,J.

Heard Sri O.P. Rai, learned counsel for the applicants, Sri A.K. Asthana, holding brief of Sri Ranjeet Saxena, learned counsel for the opposite party no.2, and learned A.G.A.

Learned counsel for the applicants contended that as opposite party no.2 does not dispute that the matter has been amicably settled between the parties under the OTS dated 4.1.2013, let a joint affidavit be filed on or before next date so that proceedings pending before the court below may be considered for quashing.

Put up as fresh on 13.8.2015.

Order Date :- 27.7.2015

AHN

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