Anil Gurjar vs State Of U.P.
2017 Latest Caselaw 7912 ALL

Citation : 2017 Latest Caselaw 7912 ALL
Judgement Date : 12 December, 2017

Allahabad High Court

Anil Gurjar vs State Of U.P. on 12 December, 2017

Bench: Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL APPEAL No. - 5461 of 2013
 

 
Appellant :- Anil Gurjar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- V.S. Shukla,Manoj Kumar Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh-I,J.

List has been revised.

None responds from the side of the appellant.

In compliance with the court's order dated 25.10.2017, a report has been submitted by the court concerned through District Judge concerned.

Let a letter be sent to the Presiding Office of the court concerned to be served upon him through District Judge concerned directing him to show reasons within three weeks as to why he did not submit his report on time.

List this case on 23.1.2018. If, on the next date, Presiding Officer of the court concerned does not send report to this Court, he shall appear in person.

Order Date :- 12.12.2017

A.P. Pandey