Jaggu Rajbhar And Another vs State Of U.P. And Another
2015 Latest Caselaw 2947 ALL

Citation : 2015 Latest Caselaw 2947 ALL
Judgement Date : 6 October, 2015

Allahabad High Court

Jaggu Rajbhar And Another vs State Of U.P. And Another on 6 October, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 29954 of 2015
 
Applicant :- Jaggu Rajbhar And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Arvind Srivastava,S. N. Rai
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Sri J. P. Mishra, Advocate, has filed his power on behalf of opposite party no.2, which is taken on record.

Heard Sri Arvind Srivastava, learned counsel for the applicant, Sri J. P. Mishra, learned counsel for the opposite party no.2 and Sri R. K. Maurya, learned A.G.A. appearing for the State, and perused the record.

Learned counsel for the applicants prays for and is allowed three days time to file supplementary affidavit giving pedigree by which he says that he is the co-sharer of the property in question of the opposite party no.2.

Put up the matter on Friday i.e. 09.10.2015, in the additional cause list.

Order Date :- 6.10.2015

VKG