Kanhaiyalal Gupta vs State Of U.P. & Others
2013 Latest Caselaw 594 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- CRIMINAL REVISION No. - 1122 of 2012
 

 
Petitioner :- Kanhaiyalal Gupta
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Mayank Bhushan
 
Respondent Counsel :- Govt. Advocate,P.C.Dwivedi,Rajiv Nayan Singh
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant and learned A.G.A. for the State respondent.

The application no. 133745 of 2012 for correction is allowed.

Necessary correction has been made in the order dated 12.4.2012.

Office is directed to correct the certified copy of the order dated 12.4.2012, accordingly, as per Rules of the Court, if already issued to the learned counsel for the applicant.

The modification application accordingly disposed of.

Order Date :- 9.4.2013

Priyanka

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Case :- CRIMINAL REVISION No. - 1122 of 2012

Petitioner :- Kanhaiyalal Gupta

Respondent :- State Of U.P. & Others

Petitioner Counsel :- Mayank Bhushan

Respondent Counsel :- Govt. Advocate,P.C.Dwivedi,Rajiv Nayan Singh

Hon'ble Rajesh Dayal Khare,J.

Counter affidavit has been filed by Sri Rajiv Nayan Singh, learned counsel for the opposite party No. 2 which is taken on record.

As prayed by learned counsel for the revisionist one week's time is granted to file rejoinder affidavit.

List thereafter before the appropriate Bench.

Order Date :- 9.4.2013

Priyanka