Dassi vs State Of U.P. & Others
2016 Latest Caselaw 2311 ALL

Citation : 2016 Latest Caselaw 2311 ALL
Judgement Date : 6 May, 2016

Allahabad High Court

Dassi vs State Of U.P. & Others on 6 May, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 

 
Case :- CRIMINAL REVISION No. - 1127 of 1996
 

 
Revisionist :- Dassi
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- A.K. Dwivedi,R.K. Gupta
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Abhai Kumar, J.

Lower court record is received.

Counsel for the revisionist is present.

Issue notice to opposite party nos. 2, 3 & 4 fixing a date in the first week of August, 2016.

Steps be taken within ten days by registered post.

This revision is listed under the heading of infructuous cases.

Learned counsel for the revisionist states, the cause of action is still survive.

Therefore, the case be listed before the appropriate Bench on the date fixed by the office.

Order Date :- 6.5.2016

Vinod.

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