Allahabad High Court
Anshu Rai And Another vs State Of U.P. And Others on 29 January, 2010
Bench: Vineet Saran, B.N. Shukla
Court No. - 55 Case :- CRIMINAL MISC. WRIT PETITION No. - 24430 of 2009 Petitioner :- Anshu Rai And Another Respondent :- State Of U.P. And Others Petitioner Counsel :- R.S. Mourya,R.S.Maurya. Respondent Counsel :- Govt. Advocate Hon'ble Vineet Saran,J.
Hon'ble B.N. Shukla,J.
In compliance of this Court order dated 8.1.2010 Sri Anshu Rai, petitioner no. 1, who is identified by Sri R.S. Maurya, counsel for the petitioners, is present. Sri Maurya submits that petitioner no. 2, Raj Kishor, has come to Allahabad but because of delay in issuance of Pass, he has not been able to come to the Court. He states that during the course of the day, he shall also be present in the Court.Let his presence be noted by the Reader of the Court. Sri Mauyra prays for and is granted three days' time to file counter affidavit to the recall application. Complainant Subhash Pathak may filed rejoinder affidavit within three days' thereafter.
In the meanwhile, order dated 30.11.2009 passed by this Court in this petition shall remain in abeyance.
List on 5.2.2010, on which date, the petitioners shall again be present.
Order Date :- 29.1.2010 SU.