Uday Sarup vs State Of U.P. & 2 Others
2016 Latest Caselaw 5838 ALL

Citation : 2016 Latest Caselaw 5838 ALL
Judgement Date : 15 September, 2016

Allahabad High Court

Uday Sarup vs State Of U.P. & 2 Others on 15 September, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL REVISION No. - 1937 of 2016
 

 
Revisionist :- Uday Sarup
 
Opposite Party :- State Of U.P. & 2 Others
 
Counsel for Revisionist :- Vinay Saran
 
Counsel for Opposite Party :- G.A.,Amit Mishra (C.B.I.)
 

 
Hon'ble Naheed Ara Moonis,J.

Shri Chandramani Shukla, Advocate, has put in appearance on behalf of respondent no.3 which is taken on record. He prays for and is granted a week's time to file counter affidavit.

Counter affidavit filed today by counsel of C.B.I. respondent no.2 is taken on record, to which learned counsel for the revisionist wants to file rejoinder affidavit.

Learned counsel for the revisionist prays for and is granted a week's time to file rejoinder affidavit.

Let the matter be listed in the week commencing 28.9.2016 showing the name of Shri Chandramani Shukla as learned counsel for the respondent.

Order Date :- 15.9.2016