Anil Kumar vs State Of U.P. & Others
2016 Latest Caselaw 6202 ALL

Citation : 2016 Latest Caselaw 6202 ALL
Judgement Date : 27 September, 2016

Allahabad High Court

Anil Kumar vs State Of U.P. & Others on 27 September, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 7035 of 2000
 

 
Applicant :- Anil Kumar
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Applicant :- Vijay Prakash
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

The learned counsel for the applicant submits that he wants to place some judgements by filing a supplementary affidavit.

In view of above, one week time is granted to the learned counsel for the applicant to file supplementary affidavit.

The learned A.G.A. may file reply to the said supplementary affidavit within two weeks thereafter.

Let the matter be listed in the week commencing 24.10.2016.

Order Date :- 27.9.2016

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