Dinesh Tripathi vs State Of U.P. And Another
2016 Latest Caselaw 6832 ALL

Citation : 2016 Latest Caselaw 6832 ALL
Judgement Date : 5 November, 2016

Allahabad High Court

Dinesh Tripathi vs State Of U.P. And Another on 5 November, 2016

Bench: Karuna Nand Bajpayee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- APPLICATION U/S 482 No. - 33087 of 2016
 

 
Applicant :- Dinesh Tripathi
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Pankaj Kumar Gupta
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karuna Nand Bajpayee,J.

Heard applicants' counsel as well as learned AGA for the State and perused the record.

Contentions raised at the bar require detailed hearing on law and facts both.

Notice on behalf of both the opposite parties has been accepted by learned AGA.

Opposite parties may file counter affidavit within three weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List this matter immediately after expiry of the aforesaid period.

Order Date :- 5.11.2016

shailesh

Download the LatestLaws.com Mobile App