Lala Alias Lal Singh vs State Of U.P. & Others
2017 Latest Caselaw 1417 ALL

Citation : 2017 Latest Caselaw 1417 ALL
Judgement Date : 30 May, 2017

Allahabad High Court

Lala Alias Lal Singh vs State Of U.P. & Others on 30 May, 2017

Bench: Bharati Sapru, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL No. - 712 of 2008
 

 
Appellant :- Lala Alias Lal Singh
 
Respondent :- State Of U.P. & Others
 
Counsel for Appellant :- S.C.,P.N. Rai,R.N. Singh,S.K. Tyagi,S.N. Singh,Shailesh Kumar,Shailesh Upadhyay,Suneel Kumar Mishra,Tapendra Pratap Singh,Vidya Kant Tripathi
 
Counsel for Respondent :- S. Dhulia,M.N.Singh,S.C.,Shashi Kumar Dwivedi,Shivakant Mishra
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant,J.

Order on the Substitution Application

Both sides are present.

No opposition has been made to the delay. Cause shown is sufficient; delay is condoned.

Allowed.

Let necessary substitution be carried out within a week.

Order Date :- 30.5.2017

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