Upendra Kushwaha And Another vs State Of U.P. And Another
2017 Latest Caselaw 3873 ALL

Citation : 2017 Latest Caselaw 3873 ALL
Judgement Date : 31 August, 2017

Allahabad High Court

Upendra Kushwaha And Another vs State Of U.P. And Another on 31 August, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 28446 of 2017
 

 
Applicant :- Upendra Kushwaha And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Sunil Kumar Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.

Learned A.G.A. has accepted notice on behalf of State.

Issue notice to the opp. party no.2 who may file counter affidavit within a period of three weeks. Rejoinder affidavit may be filed within a week thereafter.

List thereafter.

Order Date :- 31.8.2017

Gss

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