State Of U.P. vs Mahendra Pratap Sharma
2014 Latest Caselaw 7540 ALL

Citation : 2014 Latest Caselaw 7540 ALL
Judgement Date : 14 October, 2014

Allahabad High Court

State Of U.P. vs Mahendra Pratap Sharma on 14 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 458 of 2014
 

 
Revisionist :- State Of U.P.
 
Opposite Party :- Mahendra Pratap Sharma
 
Counsel for Revisionist :- Akhilesh Singh (G.A.)
 

 
Hon'ble Akhtar Husain Khan,J.

Issue notice to opposite party no.1 on application for condonation of delay moved under Section 5 of the Indian Limitation Act.

Counter affidavit/objection may be filed within two weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List on 17.11.2014 for hearing on application for condonation of delay before appropriate Bench.

Order Date :- 14.10.2014

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