Arun Jain vs State Of U.P. And Another
2015 Latest Caselaw 2608 ALL

Citation : 2015 Latest Caselaw 2608 ALL
Judgement Date : 23 September, 2015

Allahabad High Court

Arun Jain vs State Of U.P. And Another on 23 September, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL REVISION No. - 2309 of 2015
 

 
Revisionist :- Arun Jain
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- C.P. Singh
 
Counsel for Opposite Party :- Govt.Advocate,Kandarp Srivastava,Kaustubh Srivastava
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Ananad holding brief of Sri C.P. Singh and Sri Kandarp Srivastava, Sri Kaustubh Srivastava Opposite Party No. 2 and Sri Nikhil Chaturvedi learned A.G.A. for the State and perused the record.

Learned counsel for the opposite party prays for and is granted three weeks time for counter affidavit. Rejoinder affidavit, if any, may be filed within a week, thereafter.

List after exipiry of aforesaid period.

Interim order, if any, is extended in the next date of listing.

Order Date :- 23.9.2015

Ishan

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