Rajvir Singh & Another vs State Of U.P.
2018 Latest Caselaw 3638 ALL

Citation : 2018 Latest Caselaw 3638 ALL
Judgement Date : 13 November, 2018

Allahabad High Court

Rajvir Singh & Another vs State Of U.P. on 13 November, 2018

Bench: Pankaj Naqvi, Krishna Pratap Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 700 of 2001
 

 
Appellant :- Rajvir Singh & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ramesh Sinha,G.S. Chaturvedi
 
Counsel for Respondent :- Govt. Advocate,A.P.S. Raghav,Haridwar Singh
 

 
Hon'ble Pankaj Naqvi,J.

Hon'ble Krishna Pratap Singh,J.

This appeal has been listed for the first time after 2001.

Sri Shishir Tandon, learned counsel appearing for appellant no. 2 has filed his power today which is taken on record. He further states that appellant no. 1 is no more.

Let this fact be authenticated by the C.J.M. concerned in the light of the Circular Letters No.15/2005, VIII-119 April 19, 2005, and 04/admin G-II dated Allahabad 18.1.2017 of this Court which provides that it must contain the statement of the informant or his legal heirs, if any, to be ascertained from the L.C.R. which is reported to be before the Court below, which shall be summoned forthwith, in the event the appellant is reported to be alive, failing which a coercive order may be passed against the official in default.

List in the week commencing 07.01.2019 along with the L.C.R. showing the name of Sri Shishir Tandon as counsel for appellant.

Office shall ensure that when the matter is listed next the name of Sri Ramesh Sinha is no longer shown as he has been elevated.

Order Date :- 13.11.2018

A.K.Verma