Shiv Narain @ Surya Narain vs State Of U.P.
2017 Latest Caselaw 3374 ALL

Citation : 2017 Latest Caselaw 3374 ALL
Judgement Date : 18 August, 2017

Allahabad High Court

Shiv Narain @ Surya Narain vs State Of U.P. on 18 August, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 205 of 1996
 

 
Appellant :- Shiv Narain @ Surya Narain
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Anil Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Sri Sirish Kumar, Deputy Registrar is present today.

2. He has stated in his explanation that group incharge Sri Ram Ashre did not inform him that record of Criminal Appeal No. 177 of 1996 was summoned by this Court.

3. It appears that in order to shirk his responsibility, he had taken this stand.

4. Senior Registrar is directed to hold inquiry and fix responsibility for non compliance of order. Inquiry to be conducted within one month.

5. List in the next cause list along with record of Criminal Appeal No. 177 of 1996.

Order Date :- 18.8.2017

Pachhere/-

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