Allahabad High Court
Smt. Bharti Vishwakarma vs State Of U.P. & Others on 12 April, 2013
Bench: Jayashree Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 25 Case :- CRIMINAL REVISION No. - 2276 of 2009 Petitioner :- Smt. Bharti Vishwakarma Respondent :- State Of U.P. & Others Petitioner Counsel :- Sudamaji Shandilya,Sudhir Shandilya Respondent Counsel :- Govt. Advocate,Rakesh Kumar Shukla Hon'ble Mrs. Jayashree Tiwari,J.
Case called out in the revised list.
Learned counsel for the revisionist has sent illness slip today. The same be taken on record and be made part of the record.
List this matter peremptorily in the next cause list.
As the revision pertains to years 2009 and the proceedings of the lower court are held-up on account of pendency of this revision, it is requested that learned counsel for the revisionist to positively argue the matter on the next date fixed failing which, interim order shall automatically vacated.
Order Date :- 12.4.2013 Monika