Allahabad High Court
State Of U.P. vs Basant Lal Yadava And Another on 12 March, 2014
Bench: Ravindra Singh, Shashi Kant
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 42 Case :- GOVERNMENT APPEAL No. - 6732 of 2004 Appellant :- State Of U.P. Respondent :- Basant Lal Yadava And Another Counsel for Appellant :- Govt. Advocate Hon'ble Ravindra Singh,J.
Hon'ble Shashi Kant,J.
Heard learned A.G.A. for the State of U.P. In the present case, lower court's record has not been received, whereas it was summoned vide order dated 25.04.2011, thereafter the orders were passed for sending the reminder to District Judge, Mirzapur to send the lower court's record but in-spite of issuing the reminders, the lower court's record has not been sent.
Office is directed to issue a reminder to District Judge, Mirzapur for sending the lower court's record through Special Massager within four weeks from today. In default, the Officer In-charge of lower court's record of Sessions Court, Mirzapur shall appear in person to explain as to why the lower court's record has not been sent to this court.
Liston 16.4.2014.
Let a copy of this order be communicated to District & Sessions Judge, Mirzapur forthwith for compliance.
Order Date :- 12.3.2014 Monika