Mahendra Alias Mahendra Singh And ... vs State Of U.P. And Anr.
2015 Latest Caselaw 1631 ALL

Citation : 2015 Latest Caselaw 1631 ALL
Judgement Date : 4 August, 2015

Allahabad High Court

Mahendra Alias Mahendra Singh And ... vs State Of U.P. And Anr. on 4 August, 2015

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL REVISION No. - 835 of 2014
 

 
Revisionist :- Mahendra Alias Mahendra Singh And Anr.
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- Gopal Singh,K.P.Singh,N.K.Mishra
 
Counsel for Opposite Party :- Govt. Advocate,Vivek Singh
 

 
Hon'ble Shashi Kant,J.

List revised.

Sri K.P. Shukla, learned counsel for the revisionists and learned A.G.A. for the State are present.

None is present on behalf of opposite party no.2, though name of Sri Vivek Singh as learned counsel for the private opposite party is printed in the cause list.

Earlier on 15.5.2015, when the case was listed there was similar position.

Learned A.G.A. seeks some more time for filing counter affidavit.

The case is passed over for the day.

List peremptorily in the next cause list.

In the meantime learned A.G.A. may file counter affidavit.

Order Date :- 4.8.2015

AHN