Subhash Chandra Mittal vs State Of U.P. & Another
2014 Latest Caselaw 1116 ALL

Citation : 2014 Latest Caselaw 1116 ALL
Judgement Date : 22 April, 2014

Allahabad High Court

Subhash Chandra Mittal vs State Of U.P. & Another on 22 April, 2014

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 16
 

 
Case :- CRIMINAL REVISION No. - 613 of 2010
 

 
Revisionist :- Subhash Chandra Mittal
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Ashwini Kumar Awasthi,A.K.Awasthi,Manish Tiwary
 
Counsel for Opposite Party :- Govt. Advocate,S.P.Singh Parmar
 

 
Hon'ble Shashi Kant,J.

Heard learned counsel for the revisionist, Sri Amit Daga, counsel for the opposite party no. 2 and learned A.G.A. for the State of U.P.

Two separate rejoinder affidavits have been filed on behalf of the revisionist, one against the counter affidavit of the opposite party no.2 and one against the counter affidavit of learned A.G.A. for the State of U.P. The same are taken on record.

List on 1.5.2014 for admission.

Interim order granted earlier shall continue till the next date of listing.

Order Date :- 22.4.2014

Monika

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