Indal vs State Of U.P. And 4 Ors.
2014 Latest Caselaw 2354 ALL

Citation : 2014 Latest Caselaw 2354 ALL
Judgement Date : 26 June, 2014

Allahabad High Court

Indal vs State Of U.P. And 4 Ors. on 26 June, 2014

Bench: Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- CRIMINAL REVISION No. - 1765 of 2014
 

 
Revisionist :- Indal
 
Opposite Party :- State Of U.P. And 4 Ors.
 
Counsel for Revisionist :- Satya Prakash Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Om Prakash-VII,J.

Heard learned counsel for the revisionist and learned A.G.A. for the State.

Notice on behalf of opposite party no.1 has been accepted by learned A.G.A.

Issue notice to opposite parties no.2,3,4 and 5.

Counter affidavit may be filed within three weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List on 28th July, 2014 before the appropriate Bench.

Order Date :- 26.6.2014

safi

Download the LatestLaws.com Mobile App