Fakir Chandra vs State Of U.P. & Others
2012 Latest Caselaw 5765 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- APPLICATION U/S 482 No. - 4224 of 1998
 

 
Petitioner :- Fakir Chandra
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Pradeep Kumar
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant is present.

Learned counsel for the applicant has annexed the copy of the entire case diary right from page-42 to page-76 which is the photocopy of the original case diary with no endorsement by the court through copying department. He has referred to an order of Court which is annexed at page-78 by way of annexure-7 which is the order of the court of Special  Judge which is also the photocopy of the original order sheet without any certificate affixed to the same as to how this copy has been supplied by the copying department of the court and it is true copy. Learned counsel for the applicant is required to explain as to how he obtained the copy of the same by the next date fixed in the matter.

List in the next cause list.

Order Date :- 27.11.2012

Monika