Allahabad High Court
Sanjay Kumar Varshney vs State Of U.P. And Another on 25 January, 2010
Author: Rajesh Chandra
Bench: Rajesh Chandra
Court No. - 25 Case :- APPLICATION U/S 482 No. - 1706 of 2010 Petitioner :- Sanjay Kumar Varshney Respondent :- State Of U.P. And Another Petitioner Counsel :- Imran Ullah Respondent Counsel :- Govt. Advocate Hon'ble Rajesh Chandra,J.
Heard learned counsel for the applicant and learned AGA for the State.
The applicant has filed supplementary affidavit today and it has been mentioned therein that the applicant is ready to make the payment of the cheque amount Rs. 50,000/- to the complainant within a period of six weeks.
Issue notice to the respondent no. 2, who may filed counter affidavit within four weeks. Learned AGA may filed counter affidavit in the meantime.
Rejoinder affidavit, if any, may be filed within two weeks thereafter.
List on 15.03.2010 before the appropriate Bench.
Till the next date of listing, further proceedings of Case No. 655 of 2009 under Section 138 of the Negotiable Instruments Act, pending in the Court of Additional Chief Judicial Magistrate, Court No. VIIIth, Aligarh shall remain stayed, provided the applicant makes the payment as aforesaid. The receipt for the payment shall be deposited in this Court on the date fixed.
Order Date :- 25.1.2010 RS.