Veerendra Pratap Singh vs State Of U.P. And 3 Ors
2018 Latest Caselaw 3218 ALL

Citation : 2018 Latest Caselaw 3218 ALL
Judgement Date : 11 October, 2018

Allahabad High Court

Veerendra Pratap Singh vs State Of U.P. And 3 Ors on 11 October, 2018

Bench: Suneet Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- APPLICATION U/S 482 No. - 34885 of 2018
 

 
Applicant :- Veerendra Pratap Singh
 
Opposite Party :- State Of U.P. And 3 Ors
 
Counsel for Applicant :- Sandeep Kumar Singh,Ramesh Kumar Sahu
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Suneet Kumar,J.

Heard learned counsel for the applicant and learned A.G.A.

Issue notice to the opposite party nos. 2 to 4 returnable within five weeks.

The opposite party nos. 2 to 4 may file counter affidavit within three weeks. Learned A.G.A. may also file counter affidavit within the aforesaid period. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List this matter on 15.11.2018 before appropriate Court in the additional cause list. It shall not be treated as tied up or part heard to this Bench.

Order Date :- 11.10.2018

M/A.

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