Anant Kumar vs State Of U.P. & Another
2016 Latest Caselaw 5100 ALL

Citation : 2016 Latest Caselaw 5100 ALL
Judgement Date : 10 August, 2016

Allahabad High Court

Anant Kumar vs State Of U.P. & Another on 10 August, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 20768 of 2016
 

 
Applicant :- Anant Kumar
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Namit Kumar Sharma,Ajeet Kumar Chaurasiya
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Abhai Kumar,J.

The learned counsel for the applicant is present. The learned A.G.A. was directed to file a counter affidavit vide order 15.7.2016.

It is submitted by the learned A.G.A. that respondent no.2/informant was asked to submit the required papers but in spite of assurance, the same has not been provided. In the circumstances, issue notice to respondent no.2 to remain present before this court on the next date of listing along with all the relevant papers as per direction of the learned A.G.A.

List on 23.8.2016 as fresh.

A copy of this order be provided to the learned A.G.A. for compliance.

Order Date :- 10.8.2016

N.A.