Kalpana vs State Of U.P. & Another
2015 Latest Caselaw 2739 ALL

Citation : 2015 Latest Caselaw 2739 ALL
Judgement Date : 28 September, 2015

Allahabad High Court

Kalpana vs State Of U.P. & Another on 28 September, 2015

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- APPLICATION U/S 482 No. - 15585 of 2015
 

 
Applicant :- Kalpana
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Mrityunjay Dwivedi
 
Counsel for Opposite Party :- Govt. Advocate,B.K.Rajpoot
 

 
Hon'ble Rajesh Dayal Khare,J.

As prayed by learned counsel for the applicant, three weeks time is granted for filing rejoinder affidavit.

List thereafter.

Sri B.K. Rajpoot learned counsel for the opposite party No. 2 states that he had filed the counter affidavit on 16.7.2015, however, same is not on record.

Office is directed to trace out the counter affidavit and place it on record by the next date of listing.

Till the next date of listing, interim order granted earlier by this Court, if any, shall remain operative.

Order Date :- 28.9.2015

faraz

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