Baboo Singh Alias Anand Singh vs State Of U.P. & Another
2016 Latest Caselaw 4618 ALL

Citation : 2016 Latest Caselaw 4618 ALL
Judgement Date : 28 July, 2016

Allahabad High Court

Baboo Singh Alias Anand Singh vs State Of U.P. & Another on 28 July, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 5164 of 2000
 

 
Applicant :- Baboo Singh Alias Anand Singh
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- K.K. Dwivedi,Jitendra Singh,R.P. Dwivedi
 
Counsel for Opposite Party :- Govt. Advocate,G.S Singh Gautam
 

 
Hon'ble Naheed Ara Moonis,J.

Learned counsel for the applicant is directed to serve a notice to opposite party no.2 that the case shall be finally decided on the next date of listing.

Let the case be listed peremptorily in the next cause list.

Learned counsel for the applicant shall communicate this order to learned counsel for the opposite party no.2 in writing.

Order Date :- 28.7.2016

Download the LatestLaws.com Mobile App