Hori Lal vs State Of U.P.
2017 Latest Caselaw 1235 ALL

Citation : 2017 Latest Caselaw 1235 ALL
Judgement Date : 25 May, 2017

Allahabad High Court

Hori Lal vs State Of U.P. on 25 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 820 of 2017
 

 
Appellant :- Hori Lal
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Lalla Ji Maurya
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. If the record has not been summoned in the other matter, be summoned in this matter.

2. State may file objection / counter affidavit within a week. Reply / rejoinder Affidavit, if any, may be filed within the same period.

3. List on 11th July, 2017 along with Criminal Appeals No. 801 of 2017, 803 of 2017 and 806 of 2017.

Order Date :- 25.5.2017

Mukesh

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