Abdul Hakeem vs State Of U.P. & 3 Others
2017 Latest Caselaw 4597 ALL

Citation : 2017 Latest Caselaw 4597 ALL
Judgement Date : 18 September, 2017

Allahabad High Court

Abdul Hakeem vs State Of U.P. & 3 Others on 18 September, 2017

Bench: Karuna Nand Bajpayee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 2991 of 2017
 

 
Revisionist :- Abdul Hakeem
 
Opposite Party :- State Of U.P. & 3 Others
 
Counsel for Revisionist :- Ravi Prakash Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karuna Nand Bajpayee,J.

Heard learned counsel for the revisionist and learned AGA for the State and perused the record.

Notice on behalf of opposite party No.1 has been accepted by learned AGA.

Issue notice to the opposite party nos.2 to 4 returnable within four weeks.

Opposite party nos.2 to 4 may file their counter affidavits within three weeks after the service. Learned A.G.A. may also file counter affidavit within the same period. Rejoinder affidavit may be filed within two weeks thereafter.

List this matter immediately after expiry of the aforesaid period before the appropriate bench.

Order Date :- 18.9.2017

CPP/-