Ram Charan Sahu & Others vs State Of U.P. & Another
2012 Latest Caselaw 4787 ALL

Citation : 2012 Latest Caselaw 4787 ALL
Judgement Date : 4 October, 2012

Allahabad High Court

Ram Charan Sahu & Others vs State Of U.P. & Another on 4 October, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 4115 of 2010
 

 
Petitioner :- Ram Charan Sahu & Others
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Surendra Singh,Kamal Krishna
 
Respondent Counsel :- Govt. Advocate,Kameshwar Singh
 

 
Hon'ble Yogesh Chandra Gupta,J.

The case is passed-over on the illness slip of Sri Surendra Singh, learned counsel for the revisionists.

Learned counsel for the private opposite party no.2 is present. He states that on last several occasions also the case was passed-over on the illness slip of learned counsel for the revisionists. He further states that already interim order is continuing in favour of the revisionists., therefore, he is trying to delay the proceedings of the revision. The aforesaid contention of learned counsel for opposite party no.2 finds support from the order-sheet.

List on 19.10.2012 peremptorily.

Order Date :- 4.10.2012

Hasnain