Anand Kumar vs State Of U.P.
2013 Latest Caselaw 1226 ALL

Citation : 2013 Latest Caselaw 1226 ALL
Judgement Date : 23 April, 2013

Allahabad High Court

Anand Kumar vs State Of U.P. on 23 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1217 of 2004
 

 
Petitioner :- Anand Kumar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sunil Kumar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Vide order dated 26.2.2013 lower court was directed to apprise this court as regards status of this case, in view of the fact that stay of further proceedings was not extended.

Needful has not been done by the concerned court.

Let reminder be sent through Registrar of this court.

Concerned court, other than indicating specifically the stage of the case, would also show cause as to under what circumstances comments have not been sent in that regard till date and proceedings in this case have been delayed.

List on 14.5.2013.

Registrar of this court is directed to ensure compliance.

Order Date :- 23.4.2013

A.Nigam

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