Vijai Pal vs Ram Bharosey & Others
2018 Latest Caselaw 1919 ALL

Citation : 2018 Latest Caselaw 1919 ALL
Judgement Date : 9 August, 2018

Allahabad High Court

Vijai Pal vs Ram Bharosey & Others on 9 August, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 59 of 1987
 
Revisionist :- Vijai Pal
 
Opposite Party :- Ram Bharosey & Others
 
Counsel for Revisionist :- S.B.Mathur
 
Counsel for Opposite Party :- Jitendra Misra,Devendra Pratap,G.S.Sikarwar,Gopal Narain Misra
 

 
Hon'ble Rajesh Singh Chauhan,J.

In compliance of order of this Court dated 04.01.2018, the card notice was sent to the revisionist for the reason that his counsel, namely, Sri S.B. Mathur had died.

The report of the Chief Judicial Magistrate, Hardoi reveals that the revisionist is not residing at the address which is mentioned in the memo of revision, therefore, the card notice could not be served upon him.

List again in the week commencing 13.08.2018.

Since the matter pertains to the year 1987, therefore, it shall be decided on the next date on the basis of record and also after hearing the counsel for the other side.

Order Date :- 9.8.2018

Suresh/

[Rajesh Singh Chauhan,J.]