Dinesh Mani vs State Of U.P. And 3 Ors.
2016 Latest Caselaw 2530 ALL

Citation : 2016 Latest Caselaw 2530 ALL
Judgement Date : 12 May, 2016

Allahabad High Court

Dinesh Mani vs State Of U.P. And 3 Ors. on 12 May, 2016

Bench: Pramod Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 147 of 2016
 

 
Appellant :- Dinesh Mani
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Appellant :- Nitinjay Pandey,Rajesh Dutta Pandey
 

 
Hon'ble Pramod Kumar Srivastava,J.

This is a defective appeal because second appeal has been preferred by appellant as indigent person. Copy of which, has been furnished to Government Advocate. He may file counter affidavit/objection within three weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List this case in 3rd week of August, 2016.

Order Date :- 12.5.2016

Sanjeev

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