Abdul Salam vs State Of U.P. & Anr.
2017 Latest Caselaw 5061 ALL

Citation : 2017 Latest Caselaw 5061 ALL
Judgement Date : 5 October, 2017

Allahabad High Court

Abdul Salam vs State Of U.P. & Anr. on 5 October, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL APPEAL No. - 939 of 2017
 

 
Appellant :- Abdul Salam
 
Respondent :- State Of U.P. & Anr.
 
Counsel for Appellant :- Shahid Salam,Satendra Nath Rai
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Case called out in the revised list. Sri S.N.Rai, learned counsel for the appellant and Sri A.M.Upadhyay, learned AGA for the State are present.

Issue notice to opposite party no.2.

Learned counsel for the appellant undertakes to serve Dasti notice as well as through registered post upon respondent no.2.

List on 13.10.2017.

Order Date :- 5.10.2017

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