State Of U.P. vs Wali Ullah
2016 Latest Caselaw 2817 ALL

Citation : 2016 Latest Caselaw 2817 ALL
Judgement Date : 19 May, 2016

Allahabad High Court

State Of U.P. vs Wali Ullah on 19 May, 2016

Bench: Shashi Kant Gupta, Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- GOVERNMENT APPEAL No. - 1769 of 2016
 

 
Appellant :- State Of U.P.
 
Respondent :- Wali Ullah
 
Counsel for Appellant :- G.A.
 

 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Kaushal Jayendra Thaker,J.

In pursuance of the order of this court dated 13.4.2016 the accused respondent namely Wali Ullah is present in person before this Court and have been duly identified by his counsel Sri I.M.Khan, who has filed his memo of appearance on his behalf.

CJM concerned has not yet submitted his compliance report. Shri I.M.Khan undertakes to file an affidavit within ten days in this regard.

Office is directed to send reminder within three days through FAX as well as registered post to the CJM concerned for sending his compliance report by the date fixed.

List this matter on 30.5.2016.

The accused respondent namely Wali Ullah need not appear again in person on future dates before this Court unless otherwise directed.

Order Date :- 19.5.2016