Chheda Lal vs State Of U.P.
2014 Latest Caselaw 7331 ALL

Citation : 2014 Latest Caselaw 7331 ALL
Judgement Date : 8 October, 2014

Allahabad High Court

Chheda Lal vs State Of U.P. on 8 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 478 of 2014
 

 
Revisionist :- Chheda Lal
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Rajeev Kumar Singh Parmar
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned A.G.A. has accepted notice on behalf of State of U.P.

Counter affidavit may be filed within two weeks against the application for condonation of delay moved under Section 5 of the Indian Limitation Act.

List on 29.10.2014 for hearing on application moved under Section 5 of Indian Limitation Act before the appropriate Bench.

Order Date :- 8.10.2014

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