Nirmal Kumar Srivastava vs State Of U.P. And Another
2018 Latest Caselaw 2959 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- APPLICATION U/S 482 No. - 34981 of 2018
 

 
Applicant :- Nirmal Kumar Srivastava
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Prakash Chandra Srivastava
 
Counsel for Opposite Party :- G.A.,Gyan Prakash
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Sri Prakash Chandra Srivastava, learned counsel for the applicant, Sri Sanjay Kumar Yadav holding brief of Sri Gyan Prakash, learned counsel for the C.B.I. and Sri N.K. Verma, learned A.G.A. appearing for the State are present.

On a query being made by the Registrar (Listing), whether the matter under the NRHM Scam is cognizable by a Division Bench or not, it was informed that the matter was earlier reported to be cognizable by the learned Single Judge but it was subsequently reported to the Division Bench which also appears from the reporting of the Stamp Reporter. The matter is stated to be cognizable by Single Bench and it relates to NRHM Scam.

The Registrar General of this Court is directed to look into the matter and let the matter be placed before the appropriate Bench as fresh accordingly.

(Dinesh Kumar Singh-I, J.) (Ramesh Sinha, J.)

Order Date :- 28.9.2018

NS