Mohd.Saleem And Another. vs State Of U.P.Through Secy,Home ...
2017 Latest Caselaw 1192 ALL

Citation : 2017 Latest Caselaw 1192 ALL
Judgement Date : 25 May, 2017

Allahabad High Court

Mohd.Saleem And Another. vs State Of U.P.Through Secy,Home ... on 25 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- U/S 482/378/407 No. - 392 of 2007
 

 
Applicant :- Mohd.Saleem And Another.
 
Opposite Party :- State Of U.P.Through Secy,Home Civil Sectt,Lko.& Anjother.
 
Counsel for Applicant :- Vinod Kumar Shahi,Rajesh Kumar,Upendra Pratap Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Learned A.G.A. as well as learned counsel for applicant shall inform the Court regarding progress of case after the matter was dismissed and the stay was vacated way back on 8th July, 2014.

2. List this matter on 29th May, 2017 for further directions.

3. On the next date fixed, all the accused shall remain present before this Court.

Order Date :- 25.5.2017

Mukesh

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