Jai Veer Singh & Another vs State Of U.P. & Another
2016 Latest Caselaw 13 ALL

Citation : 2016 Latest Caselaw 13 ALL
Judgement Date : 4 March, 2016

Allahabad High Court

Jai Veer Singh & Another vs State Of U.P. & Another on 4 March, 2016

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 
Civil Misc Delay Condonation Application 
 
In
 
Case :- CRIMINAL REVISION DEFECTIVE No. - 98 of 2001
 

 
Revisionist :- Jai Veer Singh & Another
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- K.K. Dwivedi,R.P. Dwivedi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Sudhir Agarwal,J.

Let fresh steps be taken within a week for service upon respondent no. 2 by registered post A.D. as well as Courier as approved by Office Memorandum dated 15.12.2015 under Order V, Rule 9(3) C.P.C. returnable at an early date.

Order Date :- 4.3.2016

Pravin

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