Badlu vs State Of U.P. Thru. Prin.Secy., ...
2018 Latest Caselaw 1291 ALL

Citation : 2018 Latest Caselaw 1291 ALL
Judgement Date : 21 June, 2018

Allahabad High Court

Badlu vs State Of U.P. Thru. Prin.Secy., ... on 21 June, 2018

Bench: Abdul Moin




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL REVISION No. - 583 of 2018
 

 
Revisionist :- Badlu
 
Opposite Party :- State Of U.P. Thru. Prin.Secy., Home & 6 Others
 
Counsel for Revisionist :- Sandeep Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Abdul Moin,J.

Heard learned counsel for the revisionist and the learned A.G.A. appearing for the State-respondents.

Issue notice to respondents No.4 to 7. Steps be taken within three days.

The opposite parties may file counter affidavit within three weeks. One week thereafter is allowed for filing rejoinder affidavit.

List thereafter.

Order Date :- 21.6.2018

Rakesh

(Abdul Moin, J.)

Download the LatestLaws.com Mobile App