Pappu @ Vikas Prasad Gaur vs State Of U.P & Anr
2018 Latest Caselaw 2602 ALL

Citation : 2018 Latest Caselaw 2602 ALL
Judgement Date : 15 September, 2018

Allahabad High Court

Pappu @ Vikas Prasad Gaur vs State Of U.P & Anr on 15 September, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION DEFECTIVE No. - 30 of 2018
 
Revisionist :- Pappu @ Vikas Prasad Gaur
 
Opposite Party :- State Of U.P & Anr
 
Counsel for Revisionist :- Pradeep Kumar Tripathi
 
Counsel for Opposite Party :- G.A
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Pradeep Kumar Tripathi, learned counsel for the revisionist and the learned Additional Government Advocate.

Learned Additional Government Advocate has submitted that in compliance of order of this Court, the instructions have been received in the office of the learned Government Advocate on 05.09.2018, therefore, he may be granted two weeks' time to file the counter affidavit.

The time prayed for is granted.

List this case in the week commencing 08.10.2018.

Order Date :- 15.9.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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