Bahadur Singh vs State Of U.P. & Others
2013 Latest Caselaw 1244 ALL

Citation : 2013 Latest Caselaw 1244 ALL
Judgement Date : 24 April, 2013

Allahabad High Court

Bahadur Singh vs State Of U.P. & Others on 24 April, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 510 of 2008
 

 
Petitioner :- Bahadur Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- N.K. Trivedi,Anubhav Trivedi,Satish Trivedi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Sri Sheshadri Trivedi Advocate has submitting his parcha of Vakalatnama on behalf of the applicant revisionist. He informs the court that the previous counsel of this case has died. As such, there is no need of formality and objection. The same be taken on record and be made part of the record.

Sri Sheshadri Trivedi, learned counsel for the revisionist submitted that one Government Appeal No. 1486 of 2008 is pending against the same judgment.

List this revision along with Government Appeal No. 1486 of 2008 in the next cause list.

List this matter in the next cause list.

Order Date :- 24.4.2013

Monika