Allahabad High Court
Smt.Saira Bano vs State Of U.P.Through ... on 18 January, 2010
Author: Ashok Srivastava
Bench: Ashok Srivastava
Court No. - 17 Case :- CRIMINAL REVISION No. - 499 of 2006 Petitioner :- Smt.Saira Bano Respondent :- State Of U.P.Through C.J.M.(S.D.)/Additional Chief J.M. Petitioner Counsel :- Ram Abhilakh Misra,Surendra Singh,Umesh Chandra Srivastava Respondent Counsel :- Govt.Advocate Hon'ble Ashok Srivastava,J.
Learned counsel for the revisionist is present and so as learned A.G.A. None is present for opposite party nos. 2 to 5.
From the perusal of the records and the cause list, it is evident that name of Mr. Sanjay Tripathi has been shown as learned counsel for opposite parties whereas the name of learned counsel for the opposite parties have been shown as the name of learned counsel for the revisionist. Office is directed to do the needful to correct this mistake. List in the next cause list with corrected names. Order Date :- 18.1.2010 S.B.