Panna Lal vs State Of U.P.
2019 Latest Caselaw 4642 ALL

Citation : 2019 Latest Caselaw 4642 ALL
Judgement Date : 16 May, 2019

Allahabad High Court

Panna Lal vs State Of U.P. on 16 May, 2019

Bench: Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 24
 

 
Case :- CRIMINAL REVISION No. - 1706 of 1988
 

 
Revisionist :- Panna Lal
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- P.K. Srivastava,Vivek Kumar Singh
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Sri Manvendra Singh, learned counsel for the revisionist and Sri S.S. Sachan, learned AGA for the State are present.

On perusal of the order-sheet it appears that the Lower Court Record is not summoned as yet.

Office is directed to summon the Trial Courts' as well as Appellate Courts' record by the next date fixed positively.

List on 5.7.2019.

Order Date :- 16.5.2019

Neeraj

Download the LatestLaws.com Mobile App