Ramesh Shukla vs State Of U.P. And Another
2017 Latest Caselaw 748 ALL

Citation : 2017 Latest Caselaw 748 ALL
Judgement Date : 16 May, 2017

Allahabad High Court

Ramesh Shukla vs State Of U.P. And Another on 16 May, 2017

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- APPLICATION U/S 482 No. - 39129 of 2014
 

 
Applicant :- Ramesh Shukla
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Hari Pratap Gupta
 
Counsel for Opposite Party :- Govt. Advocate,Prabhakar Dubey
 

 
Hon'ble Abhai Kumar,J.

Rejoinder affidavit to the counter affidavit filed on behalf of the State, is taken on record.

The O.P. No. 2 though made appearance, but has not filed any counter affidavit so far. Two weeks further time is provided to O.P. No. 2 to file counter affidavit, if any, and one week time is granted to the petitioner to file rejoinder affidavit thereafter.

List after three weeks.

Order Date :- 16.5.2017

N.A.

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