Anand Ahuja vs State Of U.P. & Another
2017 Latest Caselaw 742 ALL

Citation : 2017 Latest Caselaw 742 ALL
Judgement Date : 16 May, 2017

Allahabad High Court

Anand Ahuja vs State Of U.P. & Another on 16 May, 2017

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- APPLICATION U/S 482 No. - 6048 of 2015
 

 
Applicant :- Anand Ahuja
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Pramod Bhardawaj
 
Counsel for Opposite Party :- Govt. Advocate,Birendra Singh
 

 
Hon'ble Abhai Kumar,J.

List has been revised. None present on behalf of the applicant although learned counsel for O.P.No. 2 is present.

Counter and rejoinder affidavits have already been exchanged.

In the circumstances, interim order that has been granted on 27.2.2015 is hereby vacated.

The office is directed to communicate the order to the court concerned with a request that information regarding receiving of this court's order be sent by the court concerned.

The matter is passed over for the day.

List again the in second week of July, 2017.

Order Date :- 16.5.2017

N.A.

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