Devki Nandan And Another vs State Of U.P. And Another
2016 Latest Caselaw 2472 ALL

Citation : 2016 Latest Caselaw 2472 ALL
Judgement Date : 11 May, 2016

Allahabad High Court

Devki Nandan And Another vs State Of U.P. And Another on 11 May, 2016

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 14746 of 2016
 

 
Applicant :- Devki Nandan And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ajay Kumar Chaurasia
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Kaushal Jayendra Thaker,J.

Issue notice to opposite party no.2.

Steps be taken by Registered Post A.D within a week.

All the opposite parties may file counter affidavit within four weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List this matter on 5.7.2016.

I am not inclined to grant stay order. However, the said prayer may be prayed before the Court after the notice is returnable.

The learned counsel for the applicant is insisting for stay. After going through the record, no case is made out for grant of stay exparte without hearing the other side and looking to the averments made in the F.I.R.

Order Date :- 11.5.2016