State vs Ram Singh
2012 Latest Caselaw 635 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 17
 

 
Case :- FIRST APPEAL No. - 1140 of 2003
 

 
Petitioner :- State
 
Respondent :- Ram Singh
 
Petitioner Counsel :- S.C.,Subodh Kumar
 
Respondent Counsel :- Pankaj Mithal
 

 
Hon'ble Prakash Krishna,J.

By the order dated 16.1.2012, office was directed to summon the lower court record. The office has failed to summon the lower court record.

Office is directed to issue requisition for the record forthwith.

Learned counsel for the appellant submits that he is prepared to bear the expenses of special messenger for summoning the record.

Office may prepare estimate of expenses for special messenger. It is made clear that special messenger shall not travel higher than sleeper class. If the learned counsel for the appellant deposits the costs for summoning the record to special messenger, the record may be summoned through special messenger.

List after two months.

In the meantime, learned counsel for the appellant shall file requisite number of papers.

(Prakash Krishna,J)

Order Date :- 23.4.2012

MK/