Smt.Shyamawati And 4 Ors. vs 4Th Addl District And Sessions ...
2013 Latest Caselaw 1457 ALL

Citation : 2013 Latest Caselaw 1457 ALL
Judgement Date : 29 April, 2013

Allahabad High Court

Smt.Shyamawati And 4 Ors. vs 4Th Addl District And Sessions ... on 29 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 252 of 2006
 

 
Petitioner :- Smt.Shyamawati And 4 Ors.
 
Respondent :- 4th Addl District And Sessions Judge,Hardoi.& Another.
 
Petitioner Counsel :- S.C.Gupta
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Although last opportunity was given on the last date, an adjournment has been sought.

I have taken note of the fact that earlier also a number of adjournments have been sought by the learned counsel for the petitioners.

In the interest of justice, case is adjourned to 20.5.2013, subject to payment of costs of Rs.1000/- (One thousand only), to be deposited in Oudh Bar Association Welfare Fund.

Order Date :- 29.4.2013

A.Nigam

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