Mahesh Kumar Prajapati vs State Of U.P. & Another
2014 Latest Caselaw 2230 ALL

Citation : 2014 Latest Caselaw 2230 ALL
Judgement Date : 9 June, 2014

Allahabad High Court

Mahesh Kumar Prajapati vs State Of U.P. & Another on 9 June, 2014

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- CRIMINAL REVISION No. - 248 of 2014
 

 
Revisionist :- Mahesh Kumar Prajapati
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Anurag Sriavastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shashi Kant,J.

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

Sri Manish Jauhari and Sri Mohit Jauhari Advocates have filed powers on behalf of the opposite party no. 2. The same is taken on record.

Learned A.G.A. for the State of U.P. and learned counsel for the opposite party no. 2 have prayed for and is granted three days time to argue for admission.

List on 13th June, 2014 as fresh for admission.

Order Date :- 9.6.2014

Monika

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