Ali Mohammad vs State Of U.P. & Another
2012 Latest Caselaw 4821 ALL

Citation : 2012 Latest Caselaw 4821 ALL
Judgement Date : 5 October, 2012

Allahabad High Court

Ali Mohammad vs State Of U.P. & Another on 5 October, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 2170 of 1998
 

 
Petitioner :- Ali Mohammad
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- S.N.Tripathi
 
Respondent Counsel :- Govt.Advocate,B.N. Mishra,Syed Wajid Ali
 

 
Hon'ble Yogesh Chandra Gupta,J.

Case called out in the revised list. None is present for the revisionist.

Perused the office report dated 3.9.2012.

Opposite party no.2, Smt. Kaila alias Kailasi is not served with notice as yet.

Issue fresh notices to opposite party no.2 by RPAD. Steps be taken within ten days.

Counter affidavit may be filed within three weeks from the date of receipt of notice. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List on 22.11.2012 before appropriate Bench.

Order Date :- 5.10.2012

Hasnain

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