Sri Krishna Singh vs State Of U.P. & Another
2012 Latest Caselaw 5024 ALL

Citation : 2012 Latest Caselaw 5024 ALL
Judgement Date : 10 October, 2012

Allahabad High Court

Sri Krishna Singh vs State Of U.P. & Another on 10 October, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 3148 of 2009
 

 
Petitioner :- Sri Krishna Singh
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Prashant Kumar Singh,Arjun Singh Solanki,Vikas Sharma
 
Respondent Counsel :- Govt. Advocate,Ram Chandra Srivastava
 

 
Hon'ble Yogesh Chandra Gupta,J.

Case called out in the revised list.

Sri Arjun Singh Solanki, learned counsel for the revisionist has sent illness slip.

Learned counsel for the private opposite party no.2 is present. He states that earlier on a number of dates the case was passed-over on the illness slips of learned counsel for the revisionist. He further states that since the stay order is operating in favour of the revisionist, he is avoiding disposal of this revision.

List peremptorily on 1.11.2012.

Order Date :- 10.10.2012

Hasnain

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