Shamim Ahmad (Correct Name A W S A ... vs State Of U.P. & Another
2017 Latest Caselaw 3672 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 56
 

 
Case :- APPLICATION U/S 482 No. - 3429 of 2006
 

 
Applicant :- Shamim Ahmad (Correct Name A W S A Khan)
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Vivek Kumar Birla,Saral Srivastava
 
Counsel for Opposite Party :- Govt. Advocate,Satya Prakash Pandey
 

 
Hon'ble Ifaqat Ali Khan,J.

Heard Sri Saral Srivastava, learned counsel for the applicant and learned A.G.A. for the State.

Learned counsel for the applicant apprise the Court that there are two counsels of the applicant and one Sri Vivek Kumar Birla has been elevated as  High Court Judge and the name of Sri Vivek Kumar Birla be struck of from the record as counsel for the applicant.

He also said that I have filed the rejoinder affidavit but it was not place on record.

Office is directed to trace and place the rejoinder affidavit on record by the next date of listing.

List after four weeks.

Interim order, if any, is extended till the date fixed.

Order Date :- 25.8.2017

Swati