Pradeep Kumar Singh vs State Of U.P. & Another
2017 Latest Caselaw 3661 ALL

Citation : 2017 Latest Caselaw 3661 ALL
Judgement Date : 25 August, 2017

Allahabad High Court

Pradeep Kumar Singh vs State Of U.P. & Another on 25 August, 2017

Bench: Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 56
 

 
Case :- APPLICATION U/S 482 No. - 2826 of 2006
 

 
Applicant :- Pradeep Kumar Singh
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- V. Singh
 
Counsel for Opposite Party :- Govt. Advocate,Ajay Srivastava,Arun Srivastava
 

 
Hon'ble Ifaqat Ali Khan,J.

Heard Sri V. Singh, learned counsel for the applicant and learned A.G.A. for opposite party no.1.

None is present on behalf of opposite party no.2 in spite of sufficient service of notice on him.

Learned A.G.A. prayed for and is granted four weeks time to file counter affidavit.

List after four weeks.

Operation of interim stay order, if any, is extended till the date fixed.

Order Date :- 25.8.2017

Swati

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