Shiv Prakash vs State Of U.P.
2013 Latest Caselaw 1189 ALL

Citation : 2013 Latest Caselaw 1189 ALL
Judgement Date : 23 April, 2013

Allahabad High Court

Shiv Prakash vs State Of U.P. on 23 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 163 of 2002
 

 
Petitioner :- Shiv Prakash
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- V.K.Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Compliance report through the Chief Judicial Magistrate, Hardoi, has not been received.

Let reminder be sent to the court concerned through Registrar of this Court.

The court concerned shall also explain as to under what circumstances order passed by this court has not been complied with.

List on 13.5.2013.

No further adjournment would be given.

Order Date :- 23.4.2013

A.Nigam

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