Santosh @ Munnalal And Others vs State Of U.P.And Another
2017 Latest Caselaw 1857 ALL

Citation : 2017 Latest Caselaw 1857 ALL
Judgement Date : 4 July, 2017

Allahabad High Court

Santosh @ Munnalal And Others vs State Of U.P.And Another on 4 July, 2017

Bench: Raghvendra Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 32387 of 2010
 

 
Applicant :- Santosh @ Munnalal And Others
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- Lal Chandra Mishra
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Raghvendra Kumar,J.

List revised.

Learned counsel for the Opposite Party No.2 is not present.

Learned counsel for the applicant has filed the Supplementary affidavit stating therein that the parties have entered into compromise.

It is pointed out by the learned counsel for the applicant that the name of Sri Tufail Hasan, Opposite Party No.2 has not been printed in the cause list.

Office is directed to ensure that the name of Sri Tufail Hasan be printed in the cause list whenever the case is listed next.

List after two week's

Order Date :- 4.7.2017

Swati

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