Allahabad High Court
Dharmendra Kumar Tripathi And Others vs State Of U.P.And Another on 21 January, 2010
Court No. - 49 Case :- APPLICATION U/S 482 No. - 34304 of 2009 Petitioner :- Dharmendra Kumar Tripathi And Others Respondent :- State Of U.P.And Another Petitioner Counsel :- S.D.Tiwari Respondent Counsel :- Govt.Advocate Hon'ble Rajesh Dayal Khare,J.
Heard learned counsel for the applicants, Sri JL Maurya, who has put in appearance on behalf of respondent no. 2 and the learned AGA for the State respondent.
It is contended that the dispute between husband and wife has already been settled and they are living together peacefully Learned A.G.A. prays for and is granted four weeks' time filing counter affidavit. Opposite party no.2 may also file counter affidavit within the same period. As prayed by learned counsel for the applicants, two weeks' thereafter, is granted for filing rejoinder affidavit.
List immediately after expiry of the aforesaid period before appropriate Court. Till the next date of listing, no coercive action shall be taken against the applicant in the aforesaid case.
Order Date :- 21.1.2010 shailesh