Umesh Chandra Mishra vs State Of U.P. And Anr.
2012 Latest Caselaw 4826 ALL

Citation : 2012 Latest Caselaw 4826 ALL
Judgement Date : 5 October, 2012

Allahabad High Court

Umesh Chandra Mishra vs State Of U.P. And Anr. on 5 October, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 3037 of 2012
 

 
Petitioner :- Umesh Chandra Mishra
 
Respondent :- State Of U.P. And Anr.
 
Petitioner Counsel :- S.K. Singh Paliwal,Rajiv Lochan Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

Supplementary affidavit filed on behalf of the revisionist today, is taken on record.

Issue notice to the 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. Learned AGA may also file counter affidavit within the aforesaid period. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List on 20.11.2012 before the appropriate Bench.

Order Date :- 5.10.2012

Hasnain

Download the LatestLaws.com Mobile App