Satish Gupta vs State Of U.P.
2017 Latest Caselaw 3481 ALL

Citation : 2017 Latest Caselaw 3481 ALL
Judgement Date : 22 August, 2017

Allahabad High Court

Satish Gupta vs State Of U.P. on 22 August, 2017

Bench: Satya Narain Agnihotri




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 160 of 2017
 

 
Appellant :- Satish Gupta
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Govt. Advocate,Rehan Ahmad Siddiqui
 

 
Hon'ble Satya Narain Agnihotri,J.

Learned Amicus Curiae Sri Siddiqui and learned AGA present and informs that the order for supply of copy was passed on 18.07.2017 which was not complied with copy department.

It came in the knowledge that the paper book prepared by the learned Trial Court is available on record that is why one copy of paper book be made available to learned Amicus Curiae and learned AGA. Now there is no need to prepare further paper book.

List in the week commencing 11.09.2017.

Order Date :- 22.8.2017

Sarika

Download the LatestLaws.com Mobile App