Mukesh Updhyay vs State Of U.P. And Another
2018 Latest Caselaw 4155 ALL

Citation : 2018 Latest Caselaw 4155 ALL
Judgement Date : 5 December, 2018

Allahabad High Court

Mukesh Updhyay vs State Of U.P. And Another on 5 December, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- APPLICATION U/S 482 No. - 20289 of 2011
 

 
Applicant :- Mukesh Updhyay
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- A.K. Yadav,R.N. Yadav
 
Counsel for Opposite Party :- Govt.Advocate,Arvind Kumar Yadav,Vishwanath Misra
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref . Review Application ( Criminal))

List this matter day after tomorrow i.e. 7th December, 2018 subject to cost of Rs.50,000/- as when a query is being asked as to whether the review is maintainable or not the Advocate for the applicant placed several judgements but on the basis of his submission he is unable to argue the matter today against non-quashing the order if review is maintainable.

List this matter day after tomorrow after Division Bench work is over.

Cost be deposited by tomorrow. In case of failure by the applicant to pay the amount of cost, it shall be recovered as arrears of land revenue for which the Registrar General of this Court shall take appropriate steps.

Further Order

Order of cost stayed for the time being.

List on 13th December, 2018.

Order Date :- 5.12.2018/Mukesh