Anil Kumar And Another vs State Of U.P. And Another
2013 Latest Caselaw 343 ALL

Citation : 2013 Latest Caselaw 343 ALL
Judgement Date : 4 April, 2013

Allahabad High Court

Anil Kumar And Another vs State Of U.P. And Another on 4 April, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 3108 of 2009
 

 
Petitioner :- Anil Kumar And Another
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Anoop Trivedi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the revisionist has sent mention slip today mentioning that he has to file the rejoinder affidavit. The same be taken on record and be made part of the record.

The prayer for filing rejoinder affidavit is highly belated and it is not accepted.

List this matter peremptorily in the next cause list.

As the revision pertains to years 2009 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 :- 4.4.2013

Monika