Madan Singh vs State Of U.P. & Others
2016 Latest Caselaw 5171 ALL

Citation : 2016 Latest Caselaw 5171 ALL
Judgement Date : 11 August, 2016

Allahabad High Court

Madan Singh vs State Of U.P. & Others on 11 August, 2016

Bench: Vinod Kumar Srivastava-Iii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- CRIMINAL REVISION No. - 1090 of 1997
 

 
Revisionist :- Madan Singh
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- K.M.Mishra
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Vinod Kumar Srivastava-III,J.

Under the order of Hon'ble Chief Justice dated 10.8.2016 the case is taken up today.

Case called out in the revised list. None appears on behalf of the revisionist.Shri P.K. Srivastava, learned A.G.A. is present.

Perusal of the order sheet indicates that case has been put up before the court after the year 2000. Since the matter pertains to the year 1997, therefore, issue fresh notice to the revisionist and as well as opposite party nos. 2 to 26 returnable within six weeks.

List thereafter.

Order Date :- 11.8.2016

Atul kr. sri.

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