Jagjit Singh vs Ramesh Chandra Lohia And Others
2016 Latest Caselaw 4458 ALL

Citation : 2016 Latest Caselaw 4458 ALL
Judgement Date : 21 July, 2016

Allahabad High Court

Jagjit Singh vs Ramesh Chandra Lohia And Others on 21 July, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 5692 of 1997
 

 
Applicant :- Jagjit Singh
 
Opposite Party :- Ramesh Chandra Lohia And Others
 
Counsel for Applicant :- A.Jauhari
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Naheed Ara Moonis,J.

It is submitted by learned counsel for the applicant that Shri Nagendra Kumar learned counsel appearing on behalf of the opposite party no.2 has served a counter affidavit on 24.6.2016.

Office has submitted its report pursuant to the order dated 23.5.2016 passed in Criminal Misc. Application No.5680 of 1997 that counter affidavit filed by the learned A.G.A. is not traceable.

Therefore, learned A.G.A. is directed to supply counter affidavit on the next date of listing which was served upon the learned counsel for the applicant on 24.6.2016.

Let the matter be listed after two weeks alongwith the record of Criminal Misc. Application No.5680 of 1997.

Order Date :- 21.7.2016