Mahendra Singh vs State Of U.P. And Others
2013 Latest Caselaw 2500 ALL

Citation : 2013 Latest Caselaw 2500 ALL
Judgement Date : 21 May, 2013

Allahabad High Court

Mahendra Singh vs State Of U.P. And Others on 21 May, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 902 of 2006
 

 
Petitioner :- Mahendra Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Vashishtha Tiwari,Pankaj Kumar Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the revisionist has sent mention slip today. The same be taken on record and be made part of the record.

List this matter peremptorily in the next cause list.

As the revision pertains to years 2006 and the proceedings of the lower court are held-up on account of pendency of this revision, it is requested that learned counsel for the revisionist to positively argue the matter on the next date fixed failing which, interim stay order shall stand automatically vacated.

Order Date :- 21.5.2013

Monika

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