Constbale Raghunandan Singh vs State Of U.P.
2013 Latest Caselaw 1928 ALL

Citation : 2013 Latest Caselaw 1928 ALL
Judgement Date : 10 May, 2013

Allahabad High Court

Constbale Raghunandan Singh vs State Of U.P. on 10 May, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 3595 of 2009
 

 
Petitioner :- Constbale Raghunandan Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- S.K. Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

No one is present on behalf of the revisionist to press this revision.

As the matter is an old one, list this matter peremptorily in the next cause list.

Learned counsel for the revisionist to positively argue the matter on the next date fixed as the proceedings and further proceedings of the lower court are held up on account of pendency of this revision only since couple of years.

Order Date :- 10.5.2013

Monika

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