Yogesh Kumar vs State Of U.P. And Another
2014 Latest Caselaw 8312 ALL

Citation : 2014 Latest Caselaw 8312 ALL
Judgement Date : 12 November, 2014

Allahabad High Court

Yogesh Kumar vs State Of U.P. And Another on 12 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 512 of 2014
 

 
Revisionist :- Yogesh Kumar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- Mukesh Kumar Upadhyay
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Notice on application moved under section 5 of the Indian Limitation Act for condonation of delay in appeal has been accepted by learned A.G.A. for State of U.P.

Issue notice to opposite party no.2 Bhupal Singh Malik on the said application.

Counter affidavit/objection may be filed within four weeks.

List on 5.1.2015 for hearing on application for condonation of delay.

Order Date :- 12.11.2014

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