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Raja Shanker And 3 Others vs State Of U.P. And Another
2016 Latest Caselaw 7367 ALL

Citation : 2016 Latest Caselaw 7367 ALL
Judgement Date : 2 December, 2016

Allahabad High Court
Raja Shanker And 3 Others vs State Of U.P. And Another on 2 December, 2016
Bench: Alok Kumar Mukherjee



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 23
 

 
Case :- APPLICATION U/S 482 No. - 35034 of 2015
 

 
Applicant :- Raja Shanker And 3 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Vishwambhar Nath
 
Counsel for Opposite Party :- G.A.,Deepak Kumar Jaiswal
 
Hon'ble Alok Kumar Mukherjee, J.

Sri Sonu Kumar Tiwari, Advocate, has filed his Vakalatnama, today on behalf of applicant no. 1, which is taken on record.

Sri Sonu Kumar Tiwari, counsel for the applicant no. 1 and Sri Deepak Kumar Jaiswal, counsel for opposite party no. 2, and learned A.G.A for the State are present.

Perusal of the records shows that the applicants have not complied with the order dated 10.12.2015 of this Court and have not deposited the amount of Rs.15,000/- before the Mediation & Conciliation Centre of this Court, their stay / interim order dated 10.12.2015, is hereby vacated.

On the request of learned counsel for the applicants, the case is passed over for the day.

List on 15th December, 2016.

Order Date :- 02.12.2016.

Vinod.

 

 

 
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