Parashuram Majhi vs State Of U.P. And 3 Others
2019 Latest Caselaw 1381 ALL

Citation : 2019 Latest Caselaw 1381 ALL
Judgement Date : 15 March, 2019

Allahabad High Court

Parashuram Majhi vs State Of U.P. And 3 Others on 15 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 222 of 2019
 

 
Revisionist :- Parashuram Majhi
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Revisionist :- Anand Priya Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

This criminal revision is reported to be filed beyond time by 181 days.

Learned counsel for the revisionist is permitted to delete the name of O.P. No. 2 from the array of parties.

Learned A.G.A. has accepted notice on behalf of State/O.P. No. 1.

Issue notice to O.P. Nos. 3 and 4 on delay condonation application U/s 5 of Limitation Act returnable at an early date. Steps be taken within 10 days.

List after service of notice upon O.P. Nos. 3 and 4 before appropriate bench.

The matter shall not be treated as tied up or part heard to this bench.

Order Date :- 15.3.2019

Masarrat

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