State Of U.P. vs S.S.Lal Gupta
2012 Latest Caselaw 1514 ALL

Citation : 2012 Latest Caselaw 1514 ALL
Judgement Date : 9 May, 2012

Allahabad High Court

State Of U.P. vs S.S.Lal Gupta on 9 May, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 2691 of 1994
 

 
Petitioner :- State Of U.P.
 
Respondent :- S.S.Lal Gupta
 
Petitioner Counsel :- C.S.C.
 
Respondent Counsel :- R.C.Bajpai
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

It has been informed at the Bar that Shri R.C. Bajpai, learned counsel, who was appearing on behalf of the opposite party no.1, has left for heavenly abode.

From perusal of record, it reflects that notice has not been issued to the opposite party no.1 for making an alternative arrangement.

Accordingly, Registry is directed to send a Card Notice to the opposite party no.1 to engage another counsel.

List this case in the month of July, 2012.

Since the matter pertains to the year 1994, both the parties are directed to come prepare with the case for final disposal.

Order Date :- 9.5.2012

Suresh/-