Ram Babu Chaterji vs State Of U.P.Through ...
2013 Latest Caselaw 1289 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 504 of 2002
 

 
Petitioner :- Ram Babu Chaterji
 
Respondent :- State Of U.P.Through C.B.I.(N.C.) New Delhi.
 
Petitioner Counsel :- H.C.Tripathi
 
Respondent Counsel :- Govt.Advocate,B. Nath
 

 
Hon'ble Ajai Lamba,J.

Learned counsel has not addressed arguments even today.

On the last date of hearing, viz. 09.4.2013 the revisionist was required to put in presence.

Revisionist, however, did not appear.

As a last resort, case is adjourned to 16.5.2013.  However, it is made absolutely clear that no further adjournment would be given.  

In case, the present counsel is not available on the next date of listing, alternative arrangement be made.

Order dated 19th of March, 2013 was not complied with by the Chief Judicial Magistrate, Varanasi.

Let reminder be sent to the Chief Judicial Magistrate, Varanasi, through Registrar of this Court to implement order dated 19.3.2013.

Order Date :- 24.4.2013

A.Nigam