Radikal Foods Limited And 2 Others vs State Of U.P. And Another
2017 Latest Caselaw 3751 ALL

Citation : 2017 Latest Caselaw 3751 ALL
Judgement Date : 28 August, 2017

Allahabad High Court

Radikal Foods Limited And 2 Others vs State Of U.P. And Another on 28 August, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 23866 of 2017
 

 
Applicant :- Radikal Foods Limited And 2 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Deepak Kumar Jaiswal
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Sri Akhilesh Kumar, Advocate, has filed vakalatnama and counter affidavit on behalf of the opp. party no.2 be taken on record.

Learned counsel for the applicants prays for and is granted one week's time to file rejoinder affidavit.

Put up on 5.9.2017 as unlisted.

Till the next date of listing no coercive action shall be taken against the applicants in complaint case no. 149 of 2017, Pawan Kumar Vs. Radikal Food Ltd.and others, under section 138 N.I. Act, , P.S. Khair, District Aligarh.

Order Date :- 28.8.2017

Gss

Download the LatestLaws.com Mobile App