State Of U.P. vs Mohammad Zahid
2013 Latest Caselaw 1663 ALL

Citation : 2013 Latest Caselaw 1663 ALL
Judgement Date : 3 May, 2013

Allahabad High Court

State Of U.P. vs Mohammad Zahid on 3 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 88 of 2013
 

 
Petitioner :- State Of U.P.
 
Respondent :- Mohammad Zahid
 
Petitioner Counsel :- Govt. Advocate,M Masood Hasan,Mohammad Naseerullah
 

 
Hon'ble Ajai Lamba,J.

Sri Param Shankar, Advocate has put in appearance for Sri M Masood Hasan, learned counsel for the petitioner.

Name of Sri M Masood Hasan, Advocate has wrongly been shown as counsel for the respondent.

Delay in filing the revision is condoned for the reasons given in the application for condonation of delay.

List for arguments after ten days.

Order Date :- 3.5.2013

A.Nigam

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