Surendra Yogendra vs State Of U.P.
2015 Latest Caselaw 1627 ALL

Citation : 2015 Latest Caselaw 1627 ALL
Judgement Date : 4 August, 2015

Allahabad High Court

Surendra Yogendra vs State Of U.P. on 4 August, 2015

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL REVISION No. - 454 of 2003
 

 
Revisionist :- Surendra Yogendra and Another
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- U.B. Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shashi Kant,J.

Sri B.P. Shukla, Advocate has filed power on behalf of revisionist no.1 along with recall application, which are taken on record.

It is submitted in the affidavit filed in support of recall application that the revisionist has explained the reason for his non appearance on 1.7.2015. He also undertakes that his counsel will regularly be present in the matter on the date fixed and will also not seek unnecessary adjournment. Therefore, the order dated 1.7.2015 passed by this Court may be recalled and personal presence of the revisionist may be exempted.

In view of the above, the revisionist is not required to appear in person before this Court until otherwise directed by this Court.

Office is directed to send reminder to the Sessions Judge, Jaunpur for providing lower court's record within a period of four weeks from today.

List thereafter along with lower court's record.

Order Date :- 4.8.2015

AHN