Mohd. Waqar & Ors. vs State Of U.P. & Another
2017 Latest Caselaw 7115 ALL

Citation : 2017 Latest Caselaw 7115 ALL
Judgement Date : 17 November, 2017

Allahabad High Court

Mohd. Waqar & Ors. vs State Of U.P. & Another on 17 November, 2017

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- CRIMINAL REVISION No. - 161 of 2014
 

 
Revisionist :- Mohd. Waqar & Ors.
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Khaleeq Ahmad Khan,Najam Zafar
 
Counsel for Opposite Party :- Govt. Advocate,Dr.L.P.Misra.,Rishad Murtaza
 

 
Hon'ble Pratyush Kumar,J.

After waiting considerable time, counsel for opposite party no.2 has appeared but none appeared for the revisionists.

Perused the order dated 28.4.2017 read with order dated 8.5.2017.

This matter is to be decided on merit.

Today, counsel for the revisionists is not present. Before deciding controversy on merit, I think, one more opportunity to be given to the revisionists.

List on 27.11.2017 peremptorily.

Later on Sri Mohd. Kalid Ahmad Khan, Advocate had appeared on behalf of revisionists, who has been informed about the Court order.

Order Date :- 17.11.2017

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