Udit Narain vs State Of U.P.
2012 Latest Caselaw 1781 ALL

Citation : 2012 Latest Caselaw 1781 ALL
Judgement Date : 15 May, 2012

Allahabad High Court

Udit Narain vs State Of U.P. on 15 May, 2012

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 376 of 1998
 

 
Petitioner :- Udit Narain
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Virendra Bhatia,Vivek Shrotia
 
Respondent Counsel :- Government Advocate
 

 
Hon'ble Ravindra Singh,J.

This revision is listed under Chapter XII Rule-IV.

Sri Vivek Shrotia, learned counsel for the revisionist has sent his illness slip.

The order sheet shows that the steps has not been taken by the revisionist.

Therefore, this revision is dismissed for want of prosecution.

Order Date :- 15.5.2012

RPD

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