Sumuel P. Prakash vs State Of U.P. And Others
2011 Latest Caselaw 4322 ALL

Citation : 2011 Latest Caselaw 4322 ALL
Judgement Date : 2 September, 2011

Allahabad High Court

Sumuel P. Prakash vs State Of U.P. And Others on 2 September, 2011

Bench: Shyam Shankar Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 4544 of 2006
 

 
Petitioner :- Sumuel P. Prakash
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ajat Shatru Pandey
 
Respondent Counsel :- Govt. Advocate,K.C. Sinha,M.C. Tripathi
 

 
Hon'ble Shyam Shankar Tiwari,J.

Heard learned counsel for the revisionist.

Further two weeks time is allowed for filing supplementary rejoinder affidavit, though, already sufficient time has been given to him. However, he is further allowed two weeks time to file supplementary rejoinder affidavit.

List thereafter.

Interim order, if any, shall continue till the next date of listing.

Order Date :- 2.9.2011

Gss

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