Udairaj Yadav vs State Of U.P. And 3 Others
2014 Latest Caselaw 8714 ALL

Citation : 2014 Latest Caselaw 8714 ALL
Judgement Date : 17 November, 2014

Allahabad High Court

Udairaj Yadav vs State Of U.P. And 3 Others on 17 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 510 of 2014
 

 
Revisionist :- Udairaj Yadav
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Revisionist :- Mahendra Pratap Yadav
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Issue notice on application moved under section 5 of the Indian Limitation Act.

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

Notice shall be sent to opposite party nos. 2, 3 and 4.

Steps be taken within a week.

Counter affidavit/objection may be filed against application moved under section 5 of Indian Limitation Act within three weeks. Rejoinder affidavit may be filed within a week thereafter.

List on 7.1.2015 for hearing on application moved under Section 5 of Indian Limitation Act.

Order Date :- 17.11.2014

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