Saroj And Others vs State Of U.P. & Another
2014 Latest Caselaw 1124 ALL

Citation : 2014 Latest Caselaw 1124 ALL
Judgement Date : 22 April, 2014

Allahabad High Court

Saroj And Others 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. - 3442 of 2010
 

 
Revisionist :- Saroj And Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Uma Nath Pandey,Rajiv Gupta
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Shashi Kant,J.

Case called out in the revised list.

Heard learned counsel for the revisionist and learned A.G.A. for the State of U.P.

Despite of so many opportunities, no counter affidavit has been filed on behalf of the respondents.

Learned counsel for the revisionist submits that he is ready to argue the revision whenever it is listed in future.

List in the next cause list peremptorily.

Meanwhile, learned counsel for the respondent is provident last opportunity to file counter affidavit and in the meantime, he may file counter affidavit.

Interim order, if any, shall continue till the next date of listing.

Order Date :- 22.4.2014

Monika