Revti Raman Singh vs State Of U.P.
2017 Latest Caselaw 1174 ALL

Citation : 2017 Latest Caselaw 1174 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

Revti Raman Singh vs State Of U.P. on 24 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 
Case :- U/S 407 CR.P.C. No. - 37 of 2017
 
Applicant :- Revti Raman Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mrs.Suniti Sachan,Aviral Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Ref: Criminal Misc. Amendment Application

Heard.

Allowed.

Amendment be carried out on or before 26th May, 2017.

Order Date :- 24.5.2017/Mukesh

Case :- U/S 407 CR.P.C. No. - 37 of 2017

Applicant :- Revti Raman Singh

Opposite Party :- State Of U.P.

Counsel for Applicant :- Mrs.Suniti Sachan,Aviral Singh

Counsel for Opposite Party :- Govt. Advocate

Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. The applicant shall implead the original respondent as respondent no. 2 in the array of party and the same be carried out within a period of two days.

2. List on 26th May, 2017.

Order Date :- 24.5.2017/Mukesh