Khajan Singh vs State Of U.P.
2011 Latest Caselaw 2457 ALL

Citation : 2011 Latest Caselaw 2457 ALL
Judgement Date : 4 July, 2011

Allahabad High Court

Khajan Singh vs State Of U.P. on 4 July, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL No. - 366 of 2003
 

 
Petitioner :- Khajan Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- J.S.Srivastava,R.C. Singh
 
Respondent Counsel :- S.C,A.K. Rai
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

In this appeal, the name of Sri A.K. Rai, Advocate, is shown as counsel for the respondents. Counsel for the appellant states that that he has received an application of NOIDA for impleadment by Sri A.K. Rai, Advocate, on 29.3.2000. It is not on record. Office to trace out the same and place it on record.

Order Date :- 4.7.2011

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