Ejaz Husain vs State Of U.P. & Another
2017 Latest Caselaw 3652 ALL

Citation : 2017 Latest Caselaw 3652 ALL
Judgement Date : 25 August, 2017

Allahabad High Court

Ejaz Husain vs State Of U.P. & Another on 25 August, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 23777 of 2017
 

 
Applicant :- Ejaz Husain
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Sudhir Dixit,Anupam Shyam Dwivedi,Santosh Kumar Verma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

Learned A.G.A. has accepted notice on behalf of State.

Issue notice to the opp. party no. 2 who may file counter affidavit within a period of three weeks. Rejoinder affidavit may be file within a week thereafter.

List on 24.10.2017.

Order Date :- 25.8.2017

Gss

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