Surendra vs State Of U.P. & Another
2012 Latest Caselaw 4709 ALL

Citation : 2012 Latest Caselaw 4709 ALL
Judgement Date : 3 October, 2012

Allahabad High Court

Surendra vs State Of U.P. & Another on 3 October, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 2970 of 2012
 

 
Petitioner :- Surendra
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Bishram Tiwari,Chandra Prakash Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

On oral request, learned counsel for the revisionist is permitted to add Smt. Kamlai Devi, mother of the minor, Km. Hina alias Rajkumari as opposite party no.3, during course of the day.

Impleadment carried out.

Issue notices to private opposite parties nos.2 and 3 by RPAD. Steps be take within ten days.

Counter affidavit may be filed within three weeks from the date of receipt of notice. Learned AGA may also file counter affidavit within the said period. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List on 8.11.2012.

Order Date :- 3.10.2012

Hasnain

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