Brijesh Kumar & Another vs State Of U.P. & Others
2011 Latest Caselaw 5305 ALL

Citation : 2011 Latest Caselaw 5305 ALL
Judgement Date : 19 October, 2011

Allahabad High Court

Brijesh Kumar & Another vs State Of U.P. & Others on 19 October, 2011

Bench: Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 68898 of 2006
 

 
Petitioner :- Brijesh Kumar & Another
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Anoop Misra
 
Respondent Counsel :- C.S.C.,A.P. Singh
 

 
Hon'ble Sunil Hali,J.

The case is adjourned on account of illness slip of learned counsel for the petitioner. Learned counsel for the respondents objects the adjournment of the case. Since, the learned counsel for the petitioner is not present today, it would not be appropriate to pass any order.

List this matter on 4th November, 2011. It is made clear that in case learned counsel for the petitioner will not appear on the next date, matter shall be heard and appropriate order shall be passed.

Order Date :- 19.10.2011

Download the LatestLaws.com Mobile App