M/S Tata Engineering Locomotive vs State Of U.P. & Another
2013 Latest Caselaw 2050 ALL

Citation : 2013 Latest Caselaw 2050 ALL
Judgement Date : 13 May, 2013

Allahabad High Court

M/S Tata Engineering Locomotive vs State Of U.P. & Another on 13 May, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 247 of 2000
 

 
Petitioner :- M/S Tata Engineering Locomotive
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- C.K. Parekh
 
Respondent Counsel :- Govt. Advocate,R.J. Singh,Rajendra Singh
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the revisionist is present and points out that due compliance of the order dated 18.3.2013 has not been done by office.

Office to comply the order and connect the revision mentioned therein.

List this matter in the next cause list.

Order Date :- 13.5.2013

Monika

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