Rizwanul Haque @ Dabloo vs State Of U.P. And Another
2013 Latest Caselaw 664 ALL

Citation : 2013 Latest Caselaw 664 ALL
Judgement Date : 10 April, 2013

Allahabad High Court

Rizwanul Haque @ Dabloo vs State Of U.P. And Another on 10 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 161 of 2006
 

 
Petitioner :- Rizwanul Haque @ Dabloo
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Rayes Ahmad Khan
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

In view of office report dated 04th of December, 2012 to the effect that counsel for the petitioner has not filed steps for service, the petitioner is given liberty to file steps by 22.4.2013, whereupon let notice be issued to the respondents, returnable in four weeks.

In case, steps are not taken within the time stipulated above, this case would be deemed to be dismissed for want of prosecution.

Order Date :- 10.4.2013

A.Nigam

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