Avdhesh Kumar vs State Of U.P. & 2 Others
2017 Latest Caselaw 831 ALL

Citation : 2017 Latest Caselaw 831 ALL
Judgement Date : 17 May, 2017

Allahabad High Court

Avdhesh Kumar vs State Of U.P. & 2 Others on 17 May, 2017

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- CRIMINAL REVISION No. - 127 of 2017
 

 
Revisionist :- Avdhesh Kumar
 
Opposite Party :- State Of U.P. & 2 Others
 
Counsel for Revisionist :- Ram M. Kaushik,Priyanka Midha
 
Counsel for Opposite Party :- G.A.,Amit Misra
 

 
Hon'ble Abhai Kumar,J.

Notice upon O.P. No. 3 is not served so far. Fresh notice be issued to O.P. No. 3. Step, if any, ay be taken within a week.

It is submitted by the learned counsel for the revisionist that so far the copy of the counter affidavit by O.P. No. 2 has not been served upon him. Four weeks further time is allowed to O.P. No. 2 to file the counter affidavit.

List in the second week of July,2017.

Order Date :- 17.5.2017

N.A.

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