Rajendra Prasad Nayak vs State Of U.P. And Anr
2019 Latest Caselaw 1410 ALL

Citation : 2019 Latest Caselaw 1410 ALL
Judgement Date : 15 March, 2019

Allahabad High Court

Rajendra Prasad Nayak vs State Of U.P. And Anr on 15 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 9887 of 2019
 

 
Applicant :- Rajendra Prasad Nayak
 
Opposite Party :- State Of U.P. And Anr
 
Counsel for Applicant :- Kavita Yadav,Krishna Nand Yadav
 
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.

Learned A.G.A. has accepted notice on behalf of State/O.P. No. 1.

Issue notice to O.P. No. 2 returnable at an early date.

Learned A.G.A. as well as learned counsel for the O.P. No. 2 may file their counter affidavits within a period of four weeks. Rejoinder affidavit may be filed within a week.

List thereafter before appropriate bench.

The matter shall not be treated as tied up or part heard to this bench.

Order Date :- 15.3.2019

Masarrat

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