Vijay Narayan Singh vs State Of U.P. And Anr.
2017 Latest Caselaw 1295 ALL

Citation : 2017 Latest Caselaw 1295 ALL
Judgement Date : 26 May, 2017

Allahabad High Court

Vijay Narayan Singh vs State Of U.P. And Anr. on 26 May, 2017

Bench: Daya Shankar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- CRIMINAL REVISION No. - 1818 of 2014
 

 
Revisionist :- Vijay Narayan Singh
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- Raghavendra Dwivedi,A.K. Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Daya Shankar Tripathi,J.

Sri Dinesh Mishra, Advocate has filed Vakalatnama on behalf of opposite party No.2, which is taken on record.

Sri Raghavendra Dwivedi, learned counsel for the revisionist has sent illness slip.

The case is being passed over for the day.

List on 10th July, 2017 showing the name of Sri Dinesh Mishra, Advocate from side of the opposite party.

Order Date :- 26.5.2017

atul

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