Praveen Sahni And Another vs State Of U.P. And Another
2017 Latest Caselaw 1279 ALL

Citation : 2017 Latest Caselaw 1279 ALL
Judgement Date : 26 May, 2017

Allahabad High Court

Praveen Sahni And Another vs State Of U.P. And Another on 26 May, 2017

Bench: Daya Shankar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- CRIMINAL REVISION No. - 3476 of 2014
 

 
Revisionist :- Praveen Sahni And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- Sharique Ahmed
 
Counsel for Opposite Party :- Govt.Advocate,Adil Jamal
 

 
Hon'ble Daya Shankar Tripathi,J.

Sri Adil Jamal, learned counsel for opposite party No.2 prays for and is granted two weeks' time to file counter affidavit. Revisionist will have one week thereafter to file rejoinder affidavit, if so required.

List thereafter.

Interim order, if any, is extended till the next date of listing.

Order Date :- 26.5.2017

atul

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