LAWS(ALL)-2015-5-239

ASHU KUMAR Vs. STATE OF U P

Decided On May 26, 2015
Ashu Kumar Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) List is revised.

(2.) As per office report dated 26.08.2014, notice upon the opposite party no.2 has been served personally. Despite repeated call, no one appears on behalf of the opposite party no.2.

(3.) Heard learned counsel for the revisionist and the learned AGA for the State.