Mr. K.S. Bawa vs State Of U.P. And Anr.
2017 Latest Caselaw 4369 ALL

Citation : 2017 Latest Caselaw 4369 ALL
Judgement Date : 13 September, 2017

Allahabad High Court

Mr. K.S. Bawa vs State Of U.P. And Anr. on 13 September, 2017

Bench: Ravindra Nath Kakkar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- CRIMINAL REVISION No. - 955 of 2014
 

 
Revisionist :- Mr. K.S. Bawa
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- Santosh Kumar Dubey,A.B.L. Gaur
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Nath Kakkar,J.

Heard Sri Santosh Kumar Dubey, learned counsel for the revisionist and learned A.G.A. for the State.

Notice on behalf of opposite party no. 1 has been accepted by learned A.G.A.

Issue notice to opposite party no.2 returnable within three weeks at the address given in the revision.

Opposite party no.2 may file counter affidavit within four weeks. Learned A.G.A. may also file counter affidavit within the same period. Rejoinder affidavit may thereafter be filed within two weeks.

List thereafter.

Order Date :- 13.9.2017

Ishan

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