Surendra Singh vs State Of U.P. & Another
2013 Latest Caselaw 4824 ALL

Citation : 2013 Latest Caselaw 4824 ALL
Judgement Date : 1 August, 2013

Allahabad High Court

Surendra Singh vs State Of U.P. & Another on 1 August, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- APPLICATION U/S 482 No. - 780 of 1995
 

 
Applicant :- Surendra Singh
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- V.C. Tiwari,A.K. Awasthi,Manish Tiwary
 
Counsel for Opposite Party :- .../Govt. Advocate,Shivaji Mishra
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant is present.

The present application has been filed for quashing the summoning order.

To the best of my opinion, it is a revisable order, I think that with the passage of time, it will be more appropriate that the application may be treated as a revision and be placed before appropriate court for appropriate orders.

List this matter before appropriate court at the earliest.

Order Date :- 1.8.2013

Monika

Download the LatestLaws.com Mobile App