Suraj Singh vs State Of U.P. & Anr.
2017 Latest Caselaw 7116 ALL

Citation : 2017 Latest Caselaw 7116 ALL
Judgement Date : 17 November, 2017

Allahabad High Court

Suraj Singh vs State Of U.P. & Anr. on 17 November, 2017

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 1082 of 2017
 

 
Revisionist :- Suraj Singh
 
Opposite Party :- State Of U.P. & Anr.
 
Counsel for Revisionist :- Ajay Sharma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pratyush Kumar,J.

Vide office report dated 16.11.2017 it has been reported that revisionist has not taken steps.

Learned counsel for revisionist has filed the steps with the permission of the Court, they are taken on record.

office is directed to issue notice to opposite party no.2.

Let counter affidavit be filed within two weeks. Rejoinder affidavit may be filed within one week thereafter.

List on 18.12.2017.

Order Date :- 17.11.2017

psd

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