Allahabad High Court
State Of U.P. vs Mohammad Zahid on 3 May, 2013
Author: Ajai Lamba
Bench: Ajai Lamba
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- CRIMINAL REVISION DEFECTIVE No. - 88 of 2013 Petitioner :- State Of U.P. Respondent :- Mohammad Zahid Petitioner Counsel :- Govt. Advocate,M Masood Hasan,Mohammad Naseerullah Hon'ble Ajai Lamba,J.
Sri Param Shankar, Advocate has put in appearance for Sri M Masood Hasan, learned counsel for the petitioner.
Name of Sri M Masood Hasan, Advocate has wrongly been shown as counsel for the respondent.
Delay in filing the revision is condoned for the reasons given in the application for condonation of delay.
List for arguments after ten days.
Order Date :- 3.5.2013 A.Nigam