Batan Singh @ Nihal Singh vs State Of U.P. And Another
2016 Latest Caselaw 4683 ALL

Citation : 2016 Latest Caselaw 4683 ALL
Judgement Date : 1 August, 2016

Allahabad High Court

Batan Singh @ Nihal Singh vs State Of U.P. And Another on 1 August, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 22201 of 2016
 

 
Applicant :- Batan Singh @ Nihal Singh
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Vikash Chandra Tiwari
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Abhai Kumar, J.

Heard.

Issue notice to respondent no. 2.

Notice on behalf of respondent no. 1 is taken by learned A.G.A for the State.

Counter affidavit, if any, may be filed within four weeks.

Rejoinder affidavit may be filed within two weeks thereafter.

List immediately thereafter.

Order Date :- 01.08.2016.

Vinod.

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