Allahabad High Court
State Of U.P. vs Munni Lal & Others on 13 February, 2017
Bench: Shashi Kant Gupta, Rekha Dikshit
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 45 Case :- GOVERNMENT APPEAL DEFECTIVE No. - 418 of 2008 Appellant :- State Of U.P. Respondent :- Munni Lal & Others Counsel for Appellant :- Govt. Advocate Counsel for Respondent :- Keshari Nath Shukla,Parvesh Kumar Pandey,Rama Shankar Hon'ble Shashi Kant Gupta,J.
Hon'ble Mrs. Rekha Dikshit,J.
Order on Crl. Misc. Delay Condonation Application.
Sri Vikas Mishra, Advocate, has put in appearance on behalf of respondents No.2, 4, 6, 7 and 9.
According to office report the notices have already been served upon respondent Nos.5, 8 and 10 but none has appeared on their behalf.
The C.J.M. concerned has not submitted any report in accordance with the circular issued by this Court with regard to the death of accused-respondent Nos.1 and 3.
The C.J.M. concerned is directed to make an enquiry in accordance with the circular issued by this Court from time to time in this regard and submit his report on or before the date fixed in the matter with regard to the death of respondents No.1 and 3.
Let a reminder be sent to the concerned C.J.M. by fax as well as speed post.
List this matter on 28.3.2017 showing the name of Sri Vikas Mishra, as counsel for respondent Nos. 2, 4, 6, 7 and 9.
Order Date :- 13.2.2017 G.S