Allahabad High Court
Ashok Raj Babu Naidu vs State Of U.P. And Others on 17 February, 2011
Author: Bala Krishna Narayana
Bench: Bala Krishna Narayana
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 50 Case :- CRIMINAL REVISION DEFECTIVE No. - 71 of 2011 Petitioner :- Ashok Raj Babu Naidu Respondent :- State Of U.P. And Others Petitioner Counsel :- Sriprakash Dwivedi Respondent Counsel :- Govt. Advocate Hon'ble Bala Krishna Narayana,J.
(Order on Criminal Misc. Delay Condonation Appliation No. 48949 of 2011) Heard learned counsel for the revisionist.
Notice on behalf of the respondent no. 1 has been accepted by learned A.G.A, who prays for and is allowed three weeks time to file counter affidavit.
Issue notice to respondent nos. 2 and 3, who may also file counter affidavit within same period.
List immediately after three weeks.
Order Date :- 17.2.2011 arun