Sri Indra Kumar Adhlakha vs State Of U.P.
2016 Latest Caselaw 4622 ALL

Citation : 2016 Latest Caselaw 4622 ALL
Judgement Date : 28 July, 2016

Allahabad High Court

Sri Indra Kumar Adhlakha vs State Of U.P. on 28 July, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 1735 of 1995
 

 
Applicant :- Sri Indra Kumar Adhlakha
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- K.K.Arora
 
Counsel for Opposite Party :- .../Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Learned A.G.A. has submitted that the file has not been sent from the office.

Learned counsel for the applicant has submitted that he has already received counter affidavit from the State.

Office is directed to trace out the said counter affidavit and place it on record.

Let the case be listed peremptorily in the week commencing 8.8.2016.

Order Date :- 28.7.2016

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