Sandeep vs State Of U.P.And 2 Others
2016 Latest Caselaw 6967 ALL

Citation : 2016 Latest Caselaw 6967 ALL
Judgement Date : 10 November, 2016

Allahabad High Court

Sandeep vs State Of U.P.And 2 Others on 10 November, 2016

Bench: Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 34149 of 2016
 

 
Applicant :- Sandeep
 
Opposite Party :- State Of U.P.And 2 Others
 
Counsel for Applicant :- Kandarp Srivastava,Kaustubh Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash-VII,J.

Heard learned counsel for the applicant as well as the learned AGA and perused the record.

Learned AGA has accepted notice on behalf of the opposite party no.1.

Issue notice to opposite party no. 2 and 3.

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

All the opposite parties may file counter affidavit within four weeks.

Rejoinder affidavit may be filed within two weeks thereafter.

List this matter after three months before the appropriate Bench.

It is made clear that this Court has not granted any stay order as on date.

Order Date :- 10.11.2016

Sachdeva

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