Bimal Kumar And 4 Ors. vs State Of U.P.Through Secy,Deptt ...
2013 Latest Caselaw 1630 ALL

Citation : 2013 Latest Caselaw 1630 ALL
Judgement Date : 2 May, 2013

Allahabad High Court

Bimal Kumar And 4 Ors. vs State Of U.P.Through Secy,Deptt ... on 2 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 477 of 2006
 

 
Petitioner :- Bimal Kumar And 4 Ors.
 
Respondent :- State Of U.P.Through Secy,Deptt Of Home Civil Sectt Govt Of
 
Petitioner Counsel :- Vivek Manishi Shukla
 
Respondent Counsel :- Govt.Advocate,Rajiva Dubey
 

 
Hon'ble Ajai Lamba,J.

(C.M.A.No.42121 of 2013)

List this application alongwith record.

This order, however, shall not be an impediment for the Registry to send back the lower court record.

This court has been informed that the lower court record has not yet been sent back.

Explanation of the concerned officer be called as to under what circumstances the lower court record has not been sent back, although the directions were issued on 17.4.2013.

Let a copy of this order be conveyed to the Registrar of this court for appropriate enquiry and action.

Order Date :- 2.5.2013

A.Nigam

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2013 Latest Caselaw 1630 ALL