Jagdish Singh @ Raju vs State Of U.P. & Others
2016 Latest Caselaw 5494 ALL

Citation : 2016 Latest Caselaw 5494 ALL
Judgement Date : 24 August, 2016

Allahabad High Court

Jagdish Singh @ Raju vs State Of U.P. & Others on 24 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL REVISION No. - 1398 of 2010
 

 
Revisionist :- Jagdish Singh @ Raju
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- G.S. Chauhan,Manish Chandra Tiwari
 
Counsel for Opposite Party :- Govt. Advocate,M.K. Tripathi,Mohd Imran Ansari,T.K.Mishra
 

 
Hon'ble Naheed Ara Moonis,J.

Learned counsel for the revisionist prays for and is granted a week's time to file rejoinder affidavit. If the rejoinder affidavit is not filed on the next date of listing, interim order granted in favour of the revisionist shall automatically stand vacated.

Let the matter be listed in the week commencing 12.9.2016 before the appropriate Bench.

Order Date :- 24.8.2016

Download the LatestLaws.com Mobile App