Haripanda & Another vs State Of U.P.
2017 Latest Caselaw 1528 ALL

Citation : 2017 Latest Caselaw 1528 ALL
Judgement Date : 31 May, 2017

Allahabad High Court

Haripanda & Another vs State Of U.P. on 31 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 854 of 2017
 

 
Appellant :- Haripanda & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Pankaj Shukla,Sampurna Nand Shukla
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Ref: Criminal Misc. Application No. 60058 of 2017

1. Heard learned counsel for the appellant and learned Standing Counsel.

2. State may file objection on application for condonation of delay under Section 5 of Limitation Act on or before 8th July 2017.

3. List on 10th July, 2017.

Order Date :- 31.5.2017

Mukesh

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