Devendra Kumar Tayal vs State Of U.P.Through Central ...
2013 Latest Caselaw 1483 ALL

Citation : 2013 Latest Caselaw 1483 ALL
Judgement Date : 29 April, 2013

Allahabad High Court

Devendra Kumar Tayal vs State Of U.P.Through Central ... on 29 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 266 of 2001
 

 
Petitioner :- Devendra Kumar Tayal
 
Respondent :- State Of U.P.Through Central Bureau Of Investigation
 
Petitioner Counsel :- Alok Saxena
 
Respondent Counsel :- Govt.Advocate,Prabhat Kumar
 

 
Hon'ble Ajai Lamba,J.

Sri Nath, learned counsel for the C.B.I. is not available.

Order of stay of further proceedings was vacated in July, 2012.

The trial court is directed to apprise this court as to what is the stage of proceedings there.

List on 27.5.2013.

Let compliance of this order be made through Registrar of this Court.

Order Date :- 29.4.2013

A.Nigam

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