Danver [email protected] Danveer vs State Of Up And Another
2019 Latest Caselaw 807 ALL

Citation : 2019 Latest Caselaw 807 ALL
Judgement Date : 7 March, 2019

Allahabad High Court

Danver [email protected] Danveer vs State Of Up And Another on 7 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 8938 of 2019
 

 
Applicant :- Danver [email protected] Danveer
 
Opposite Party :- State Of Up And Another
 
Counsel for Applicant :- Anuj Kumar Gupta
 
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.

The opposite parties may file counter affidavits within a period of four weeks. Rejoinder affidavit may be filed within one week thereafter.

List on 22.4.2019 before appropriate bench.

Order Date :- 7.3.2019

Masarrat

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