Grishchandra Yadav vs State Of U.P. And Anr
2018 Latest Caselaw 3183 ALL

Citation : 2018 Latest Caselaw 3183 ALL
Judgement Date : 10 October, 2018

Allahabad High Court

Grishchandra Yadav vs State Of U.P. And Anr on 10 October, 2018

Bench: Pritinker Diwaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- APPLICATION U/S 482 No. - 35815 of 2018
 

 
Applicant :- Grishchandra Yadav
 
Opposite Party :- State Of U.P. And Anr
 
Counsel for Applicant :- Sanjay Kumar Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pritinker Diwaker,J.

Heard Sri Jitendra Kumar Singh, holding brief of Sri Sanjay Kumar Yadav, learned counsel for the applicant and the learned A.G.A. for the State.

Issue notice to the respondents.

Steps in respect of respondent no.2 be taken within a week.

List this case after four weeks.

In the meanwhile, if the respondents so desire may file reply.

Learned counsel for the applicant insist for grant of interim relief.

Looking to the facts and circumstances of the case, I am not inclined to grant any interim relief in favour of the applicant at this stage.

Accordingly, the prayer for interim relief is rejected.

Order Date :- 10.10.2018

Ajeet