Deo Kumar Yadav vs State Of U.P. & Others
2016 Latest Caselaw 7190 ALL

Citation : 2016 Latest Caselaw 7190 ALL
Judgement Date : 24 November, 2016

Allahabad High Court

Deo Kumar Yadav vs State Of U.P. & Others on 24 November, 2016

Bench: Satya Narain Agnihotri




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- CRIMINAL REVISION No. - 1879 of 2002
 

 
Revisionist :- Deo Kumar Yadav
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- Rishi Kesh Tripathi,Ravi Kiran Jain
 
Counsel for Opposite Party :- Govt. Advocate 
 
Hon'ble Satya Narain Agnihotri, J.

List revised. None is present to press this revision on behalf of the revisionist.

The revision is listed in the daily cause list under the heading ?Infructuous criminal revisions irrespective of the year from the list of cases notified in cause list as likely to be infructous, and oldest criminal revisions for orders, admission and hearing?.

No objection has been received as yet, hence the revision is dismissed as infructuous. However, the revisionist is granted liberty to file an application before the appropriate Court, if the cause of action is still survives within a period of four weeks.

Order Date :- 24.11.2016.

Vinod.