Ved Prakash vs State Of U.P. & Another
2013 Latest Caselaw 1110 ALL

Citation : 2013 Latest Caselaw 1110 ALL
Judgement Date : 18 April, 2013

Allahabad High Court

Ved Prakash vs State Of U.P. & Another on 18 April, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 2 of 2008
 

 
Petitioner :- Ved Prakash
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Sunil Chandra Srivastava,Nitin Srivastava
 
Respondent Counsel :- Govt. Advocate,V.P. Gupta
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the revisionist has sent mentino slip today. The same be taken on record and be made part of the record.

List this matter peremptorily in the next cause list.

As the revision pertains to years 2008 and the proceedings of the lower court are held-up on account of pendency of this revision, it is requested that learned counsel for the revisionist to positively argue the matter on the next date fixed.

Order Date :- 18.4.2013

Monika

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