Dilip Kumar Maurya And Another vs State Of U.P. And Another
2015 Latest Caselaw 2585 ALL

Citation : 2015 Latest Caselaw 2585 ALL
Judgement Date : 23 September, 2015

Allahabad High Court

Dilip Kumar Maurya And Another vs State Of U.P. And Another on 23 September, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- CRIMINAL REVISION No. - 3060 of 2015
 
Revisionist :- Dilip Kumar Maurya And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- Jagriti Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 333405 of 2015

Case called out in the revised list. None appears to press this revision.

Sri R.K. Maurya, learned AGA appearing for the State, is present.

It appears from the record that Sri Praveen Kumar Singh, has filed his power on behalf of the opposite party no.2, and his name is also mentioned in the order dated 24.08.2015, passed by this Court. Hence, the present application moved by learned counsel, Sri Hari Keshew Singh, stating that his name may be printed in the said order in place of Sri Praveen Kumar Singh, does not appears to be correct.

Accordingly, the present application is dismissed.

Order Date :- 23.9.2015

VKG