Nareshpal vs State Of U.P.And Another
2017 Latest Caselaw 1781 ALL

Citation : 2017 Latest Caselaw 1781 ALL
Judgement Date : 3 July, 2017

Allahabad High Court

Nareshpal vs State Of U.P.And Another on 3 July, 2017

Bench: Raghvendra Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 38105 of 2010
 

 
Applicant :- Nareshpal
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- Mohit Singh
 
Counsel for Opposite Party :- Govt.Advocate,Vindeshwari Prasad Gupta
 

 
Hon'ble Raghvendra Kumar,J.

Second Counter affidavit has been filed on behalf of Opposite Party. Learned counsel for the applicant is present.

There is an averment in the para 6 of the counter affidavit about the compromise arrived at between the parties. Both the counsels have affirmed this fact. Both the counsels prays for and is granted two weeks time to file the compromise along with their individual affidavits.

List immediately after the expiry of the aforesaid period.

Order Date :- 3.7.2017

Swati

Download the LatestLaws.com Mobile App