Dr. Anil Kumar Singh vs State Of U.P. & Another
2011 Latest Caselaw 4304 ALL

Citation : 2011 Latest Caselaw 4304 ALL
Judgement Date : 2 September, 2011

Allahabad High Court

Dr. Anil Kumar Singh vs State Of U.P. & Another on 2 September, 2011

Bench: Shyam Shankar Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 4843 of 2009
 

 
Petitioner :- Dr. Anil Kumar Singh
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Prabhat Kumar Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shyam Shankar Tiwari,J.

Heard learned counsel for the revisionist.

Regular number has already been allotted to the revision.

Issue notice to the respondent no. 2 to file counter affidavit within four weeks and rejoinder affidavit, if any, within two weeks thereafter.

List thereafter before appropriate bench.

Steps, if any, may be taken within a week.

Learned AGA accepted notice on behalf of respondent no. 1.

Order Date :- 2.9.2011

Gss

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