SHIV NARAIN Vs. STATE OF U P AND ANR
LAWS(ALL)-2012-4-307
HIGH COURT OF ALLAHABAD
Decided on April 27,2012

SHIV NARAIN Appellant
VERSUS
State Of U P And Anr Respondents

JUDGEMENT

- (1.) Rejoinder affidavit filed today on behalf of the revisionist, is taken on record.
(2.) In pursuance of the order passed on 10.8.2010, notice was issued to opposite party no.2 though an appearance has been filed by Sri A.K. Arya, Advocate, on behalf of opposite party no.2, he is not present when the case called out in the revised list.
(3.) Heard Sri Rishikesh Tripathi, learned counsel for the revisionist, learned A.G.A. for the State and perused the record.;


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