Kapil Deo Yadav vs State Of U.P.
2018 Latest Caselaw 1924 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 113 of 2000
 
Revisionist :- Kapil Deo Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- M.S.Khan
 
Counsel for Opposite Party :- Govt Advocate,J.R. Singh,Jai Ram Singh Yadav,M.W. Farooqui
 

 
Hon'ble Rajesh Singh Chauhan,J.

Despite the specific order being passed by this Court on 08.03.2018 that the name of Mr. B.R. Singh, Advocate be printed in the cause list as counsel for the revisionist but his name has not been printed in the cause list.

Further, by means of the said order i.e. order dated 08.03.2018, the notices were issued to the opposite party nos.2 to 4 but no office report has been submitted by the office in respect of service of notices upon the opposite party Nos.2 to 4.

List again in the week commencing 20.08.2018. 

On the said date, name of Mr. B.R. Singh, Advocate be printed in the cause list as counsel for the revisionist and the office shall submit its report in respect of service of notices upon the opposite party Nos.2 to 4.

Order Date :- 9.8.2018

Suresh/

[Rajesh Singh Chauhan,J.]