Dharmendra vs State Of U.P. & Another
2011 Latest Caselaw 5089 ALL

Citation : 2011 Latest Caselaw 5089 ALL
Judgement Date : 13 October, 2011

Allahabad High Court

Dharmendra vs State Of U.P. & Another on 13 October, 2011

Bench: S.C. Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION No. - 4281 of 2011
 

 
Petitioner :- Dharmendra
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Anil Mullick
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble S.C. Agarwal,J.

Learned counsel for the revisionist is permitted to implead the complainant as opposite party No.3.

Issue notice to the opposite party Nos.2 & 3 for filing counter affidavit within four weeks. Learned A.G.A. may also file counter affidavit within the same period.

Rejoinder affidavit, if any, may be filed within one week thereafter.

List thereafter before the appropriate Court.

Order Date :- 13.10.2011

Pr/-

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