Narvadeshwar And Others vs State Of U.P. And Another
2016 Latest Caselaw 2095 ALL

Citation : 2016 Latest Caselaw 2095 ALL
Judgement Date : 29 April, 2016

Allahabad High Court

Narvadeshwar And Others vs State Of U.P. And Another on 29 April, 2016

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 47 of 2012
 

 
Revisionist :- Narvadeshwar And Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- Pradeep Verma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Kaushal Jayendra Thaker,J.

It is not understood as to why office has listed the matter as infructuous matter due to defect. The Court had directed Counsel for the applicant for delay condonation application which is already filed way back on 15.3.2012 pursuant to order dated 30.1.2012. Hence this application cannot be dismissed as infructuous on the defective board rather office will have to give regular number to Criminal Revision No.(47) of 2012.

Issue notice to opposite party No.2 returnable after 4 weeks.

List the matter before the regular Court and not under defective board.

Order Date :- 29.4.2016

Irshad