Citation : 2016 Latest Caselaw 1807 ALL
Judgement Date : 22 April, 2016
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 13 Case :- CRIMINAL REVISION DEFECTIVE No. - 285 of 2012 Revisionist :- Smt. Meera Devi & Others Opposite Party :- State Of U.P. & Another Counsel for Revisionist :- K.K. Tripathi Counsel for Opposite Party :- Govt. Advocate Hon'ble Abhai Kumar, J.
From the office report, it is clear that steps as per order dated 28.09.2015 has not been taken.
Let step be taken through speed post for service upon opposite party no. 2 within two weeks.
Counter affidavit may be filed within four weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.
Lay thereafter before appropriate Bench.
Order Date :- 22.04.2016.
Vinod.
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!