Allahabad High Court
Arun Kumar Agarwal & Anr. vs State Of U.P. & Anr. on 18 January, 2010
Author: Vineet Saran
Bench: Vineet Saran
Court No. - 55 Case :- APPLICATION U/S 482 No. - 986 of 2010 Petitioner :- Arun Kumar Agarwal & Anr. Respondent :- State Of U.P. & Anr. Petitioner Counsel :- Azim Ahmad Kazmi Respondent Counsel :- Govt. Advocate Hon'ble Vineet Saran,J.
Learned A.G.A. has accepted notice for the respondent no. 1.
Issue notice to the respondent no. 2 fixing a date immediately after eight weeks.
All the respondents may file counter affidavit by the next date.
Considering the facts and circumstances of this case, it is provided that till the next date of listing, further proceedings of Case No. 1358 of 2008 under Sections 420, 504, 506 IPC, Police Station: Kotwali Nagar, District: Banda, pending in the Court of learned Chief Judicial Magistrate, Banda shall remain stayed.
Order Date :- 18.1.2010 abHiShEk