Chetanya Kumar Sharma vs State Of U.P. & Another
2017 Latest Caselaw 2075 ALL

Citation : 2017 Latest Caselaw 2075 ALL
Judgement Date : 7 July, 2017

Allahabad High Court

Chetanya Kumar Sharma vs State Of U.P. & Another on 7 July, 2017

Bench: Raghvendra Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 26470 of 2010
 

 
Applicant :- Chetanya Kumar Sharma
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Rahul Sahai
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Raghvendra Kumar,J.

List revised.

The letter of the CMM Kanpur Nagar, reveals that service has been effected upon opposite party No.2 through his latest served.

Passed over on the ground of illness slip of Sri Rahul Sahai, learned counsel for the applicant.

List after four weeks from today.

Interim order, if any, is extended till next date of listing.

Meanwhile counter affidavit, if any, be filed within a week.

Order Date :- 7.7.2017

Swati

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