Ram Lakhan Yadav vs State Of U.P. And Others
2013 Latest Caselaw 1506 ALL

Citation : 2013 Latest Caselaw 1506 ALL
Judgement Date : 30 April, 2013

Allahabad High Court

Ram Lakhan Yadav vs State Of U.P. And Others on 30 April, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 38 of 2007
 

 
Petitioner :- Ram Lakhan Yadav
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Sharad Kr. Srivastava
 
Respondent Counsel :- Govt. Advocate,V.K. Singh
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the revisionist has sent illness 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 2007 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 :- 30.4.2013

Monika

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