Mohit vs State Of U.P. And Another
2015 Latest Caselaw 371 ALL

Citation : 2015 Latest Caselaw 371 ALL
Judgement Date : 5 May, 2015

Allahabad High Court

Mohit vs State Of U.P. And Another on 5 May, 2015

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- APPLICATION U/S 482 No. - 12099 of 2015
 

 
Applicant :- Mohit
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Manish Kumar Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for the applicants and Sri Vivek Singh, who has appeared for the contesting opposite party.

Learned counsel for the parties submit that the parties have compromised the matter out of the Court and settled all disputes and differences amongst them. The Court however finds that no Affidavit of the opposite party No. 2 in support of the above submission has been filed.

Let this petition be included in the Supplementary List of fresh cases of appropriate Court of 13th May, 2015.

The matter shall not be treated as part-heard or tied-up to this Bench.

Order Date :- 5.5.2015

Arun K. Singh

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