Seth Pal & Another vs State Of U.P. & Another
2017 Latest Caselaw 3675 ALL

Citation : 2017 Latest Caselaw 3675 ALL
Judgement Date : 25 August, 2017

Allahabad High Court

Seth Pal & Another 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. - 924 of 2006
 

 
Applicant :- Seth Pal & Another
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Murtuza Ali,S.C. Verma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ifaqat Ali Khan,J.

Heard Sri Murtuza Ali, learned counsel for the applicants and learned A.G.A. for the State.

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 thereafter.

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

Order Date :- 25.8.2017

Swati

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