Pawan Saw Mills vs State Of U.P. & Another
2016 Latest Caselaw 5463 ALL

Citation : 2016 Latest Caselaw 5463 ALL
Judgement Date : 23 August, 2016

Allahabad High Court

Pawan Saw Mills vs State Of U.P. & Another on 23 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL REVISION No. - 2989 of 2006
 

 
Revisionist :- Pawan Saw Mills
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Tufail Hasan
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Case called out in the revised list. No one has appeared on behalf of the revisionists to press this revision.

Office report indicates that learned counsel for the revisionist has not complied with the order dated 25.5.2006 for depositing the requisite expenses for summoning lower court record.

Let the matter be listed after ten days. In the meantime, learned counsel for the revisionist is directed to comply with the order dated 25.5.2006.

Order Date :- 23.8.2016

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