Khalid Khan vs State Of U.P. & Another
2017 Latest Caselaw 4809 ALL

Citation : 2017 Latest Caselaw 4809 ALL
Judgement Date : 21 September, 2017

Allahabad High Court

Khalid Khan vs State Of U.P. & Another on 21 September, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- APPLICATION U/S 482 No. - 27714 of 2017
 

 
Applicant :- Khalid Khan
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Vijay Prakash Singh Kushw
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

Leaned A.G.A. has accepted notice on behalf of the State.

Issue notice to the opp. party no. 2 who may file counter affidavit within a period of three weeks. Rejoinder affidavit may be filed within a week thereafter.

List thereafter.

Order Date :- 21.9.2017

Gss

Download the LatestLaws.com Mobile App