Sajjad @ Raja vs State Of U.P. And Another
2016 Latest Caselaw 5283 ALL

Citation : 2016 Latest Caselaw 5283 ALL
Judgement Date : 17 August, 2016

Allahabad High Court

Sajjad @ Raja vs State Of U.P. And Another on 17 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 24260 of 2016
 

 
Applicant :- Sajjad @ Raja
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Arvind Kumar Tewari,Sanjay Pathak
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Naheed Ara Moonis,J.

Shri Mazhar Ullah, Advocate, has put in appearance on behalf of opposite party no.2.

It is submitted by the learned counsel for the applicant that both parties have entered into a compromise outside the court and as such the case may be decided in terms of compromise arrived at between the parties.

Learned counsel for opposite party no.2 is directed to file counter affidavit within two weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

Let the matter be listed in the week commencing 19.9.2016 before appropriate Bench.

This order will not tantamount that any interim order is operative in favour of the applicant.

Order Date :- 17.8.2016