Ajeet Kumar Singh vs State Of U.P.
2017 Latest Caselaw 3372 ALL

Citation : 2017 Latest Caselaw 3372 ALL
Judgement Date : 18 August, 2017

Allahabad High Court

Ajeet Kumar Singh vs State Of U.P. on 18 August, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1332 of 2011
 

 
Appellant :- Ajeet Kumar Singh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- S.C. Tewari,M.E. Khan
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Case called out in the revised list. Sri U.C.Yadav, learned AGA for the State is present.

Passed over on the illness slip of Sri S.C.Tiwari, learned counsel for the appellant.

List in the next cause list.

It is submitted that the name of Sri M.E.Khan has wrongly been shown from the side of appellant. Office is directed to print the name of Sri M.E.Khan as learned counsel for the complainant when the case is next listed.

Order Date :- 18.8.2017

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