State Of U.P. vs Nanhey Singh & Ors.
2016 Latest Caselaw 2818 ALL

Citation : 2016 Latest Caselaw 2818 ALL
Judgement Date : 19 May, 2016

Allahabad High Court

State Of U.P. vs Nanhey Singh & Ors. on 19 May, 2016

Bench: Shashi Kant Gupta, Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- GOVERNMENT APPEAL No. - 7488 of 2009
 

 
Appellant :- State Of U.P.
 
Respondent :- Nanhey Singh & Ors.
 
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 respondents namely Nanhey Singh, Chhotey Singh and Mahendra Singh are present in person before this Court and have been duly identified by their counsel Sri V.P.Singh Kashyap, who has filed his memo of appearance on their behalf.

CJM concerned has not yet submitted his compliance report. Shri V.P.Singh Kashyap 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 respondents namely Nanhey Singh, Chhotey Singh and Mahendra Singh need not appear again in person on future dates before this Court unless otherwise directed.

Order Date :- 19.5.2016