Ram Kishan vs State Of U.P. & Another
2016 Latest Caselaw 5318 ALL

Citation : 2016 Latest Caselaw 5318 ALL
Judgement Date : 19 August, 2016

Allahabad High Court

Ram Kishan vs State Of U.P. & Another on 19 August, 2016

Bench: Raghvendra Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 489 of 2016
 

 
Appellant :- Ram Kishan
 
Respondent :- State Of U.P. & Another
 
Counsel for Appellant :- Arun Kumar Srivastava
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Raghvendra Kumar,J.

Re: Delay Condonation Application No. 251621 of 2016

Sri Rajesh Kumar Srivastava filed Vkalatnama on behalf of the informant-complainant.

Heard on the delay Condonation application filed under section 5 of the Indian Limitation Act.

Let counter affidavit, if any, be file by counsel for informant-complainant and learned A.G.A. within 4 weeks from today. Rejoinder affidavit, if any, be filed within two weeks thereafter. List after expiry of aforesaid period.

Order Date :- 19.8.2016

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