Kalyan Prasad Sharma vs State Of U.P. & Others
2016 Latest Caselaw 5467 ALL

Citation : 2016 Latest Caselaw 5467 ALL
Judgement Date : 23 August, 2016

Allahabad High Court

Kalyan Prasad Sharma vs State Of U.P. & Others on 23 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 90 of 2007
 

 
Revisionist :- Kalyan Prasad Sharma
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- Awadhesh Kumar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

This revision has been filed against the order of acquittal of the opposite party nos. 2 to 8 beyond time by 410 days. Learned A.G.A. has filed counter affidavit to the delay condonation application.

Let notices be issued to the opposite party nos. 2 to 8 to file counter affidavit as to why delay may not be condoned in filing the revision.

The revisionist is directed to take steps to serve the opposite party nos. 2 to 8 within ten days.

Let the matter be listed after one month.

Order Date :- 23.8.2016

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