Akshaibar Vishwakarma vs State Of U.P. And Another
2017 Latest Caselaw 4255 ALL

Citation : 2017 Latest Caselaw 4255 ALL
Judgement Date : 12 September, 2017

Allahabad High Court

Akshaibar Vishwakarma vs State Of U.P. And Another on 12 September, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- APPLICATION U/S 482 No. - 36619 of 2011
 

 
Applicant :- Akshaibar Vishwakarma
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Piyush Kant Vishwakarma
 
Counsel for Opposite Party :- Govt. Advocate,Dr.G.S.D.Misra,P.C.Patel
 

 
Hon'ble Bachchoo Lal,J.

Case called out. Learned counsel for the parties are present.

Rejoinder affidavit filed on behalf of applicant be taken on record.

Learned A.G.A. pointed out that he has filed counter affidavit on behalf of State in registry on 28.2.2015 but the same is not on record.

Office is directed to trace out the same and place it on record.

List after ten days.

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

Order Date :- 12.9.2017

Gss

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