Rajesh Chandra Saxena vs State Of U.P. & Another
2016 Latest Caselaw 6209 ALL

Citation : 2016 Latest Caselaw 6209 ALL
Judgement Date : 27 September, 2016

Allahabad High Court

Rajesh Chandra Saxena vs State Of U.P. & Another on 27 September, 2016

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- TRANSFER APPLICATION (CRIMINAL) No. - 324 of 2016
 

 
Applicant :- Rajesh Chandra Saxena
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Narendra Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pratyush Kumar,J.

Supplementary affidavit filed today on behalf of applicant is taken on record.

Notice on behalf of opposite party No.1 has been accepted by learned A.G.A.

Issue notice to opposite party No.2.

Counter affidavit may be filed within four weeks. Rejoinder affidavit, if any, may be filed within three weeks thereafter.

List on 3.11.2016.

Order Date :- 27.9.2016

G.S

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