Ashok Kumar And Others vs State Of U.P. And Others
2013 Latest Caselaw 1408 ALL

Citation : 2013 Latest Caselaw 1408 ALL
Judgement Date : 26 April, 2013

Allahabad High Court

Ashok Kumar And Others vs State Of U.P. And Others on 26 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 4416 of 2012
 

 
Petitioner :- Ashok Kumar And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- C.K. Parekh,H.K. Srivastava
 
Respondent Counsel :- S.C.,Vimlesh Kr. Rai
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the appellant states that the main contesting party is the State. On the last occasion, when the case was listed on 12.4.2013 on the request of learned Standing Counsel, the case has been passed over and directed to be listed in the next cause list. Today, when the case has been called upon, Sri Samar Bahadur Saroj, Brief Holder, appearing on behalf of the State, states that the file of the case is not available. It is very unfair.

List in the next cause list. He is directed to be ready on the next occasion with the file.

Order Date :- 26.4.2013

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