Man Mohan Mittal vs State Of U.P.
2012 Latest Caselaw 1017 ALL

Citation : 2012 Latest Caselaw 1017 ALL
Judgement Date : 27 April, 2012

Allahabad High Court

Man Mohan Mittal vs State Of U.P. on 27 April, 2012

Bench: Surendra Vikram Rathore




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 409 of 2000
 

 
Petitioner :- Man Mohan Mittal
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sushil Kumar,Aahok Kumar,Ahasan Zaidi,M.A.Khan,R.Murtaza
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Surendra Vikram Singh Rathore,J.

Case is adjourned on the illness slip of Sri Rishad Murtaza, learned counsel for the appellant.

List after two weeks.

Order Date :- 27.4.2012

S. Kumar

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