Nand Lal Prajapati vs State Of U.P. & Others
2017 Latest Caselaw 3656 ALL

Citation : 2017 Latest Caselaw 3656 ALL
Judgement Date : 25 August, 2017

Allahabad High Court

Nand Lal Prajapati vs State Of U.P. & Others on 25 August, 2017

Bench: Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 56
 

 
Case :- APPLICATION U/S 482 No. - 1139 of 2006
 

 
Applicant :- Nand Lal Prajapati
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Applicant :- R.P. Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ifaqat Ali Khan,J.

Heard Sri R. P. Yadav, learned counsel for the applicant and learned A.G.A. for opposite party no.2 and 3.

Notice issued to opposite party no.3 has not been received back, fresh notice be issued to opposite party no.3. returnable within period of four weeks.

List after six weeks.

Learned A.G.A. may file the counter affidavit on behalf of opposite party no.2 till the date fixed.

Operation of interim order dated 31.01.2006 is extended till the date fixed.

Order Date :- 25.8.2017

Swati

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