Sachchidanand Tiwari vs State Of U.P. & Others
2011 Latest Caselaw 6013 ALL

Citation : 2011 Latest Caselaw 6013 ALL
Judgement Date : 22 November, 2011

Allahabad High Court

Sachchidanand Tiwari vs State Of U.P. & Others on 22 November, 2011

Bench: S.C. Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 471 of 2011
 

 
Petitioner :- Sachchidanand Tiwari
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Dhirendra Kr. Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble S.C. Agarwal,J.

Order on Cr. Misc. Delay Condonation Application No.343747 of 2011

Issue notice to respondent no.2 on the aforementioned Delay Condonation Application.

Objections and counter affidavit be filed within four weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List thereafter before appropriate Court for consideration of Application under section 5 of the Limitation Act.

Order Date :- 22.11.2011

AHN

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