Abdul Qadir vs State Of U.P. & Others
2013 Latest Caselaw 826 ALL

Citation : 2013 Latest Caselaw 826 ALL
Judgement Date : 12 April, 2013

Allahabad High Court

Abdul Qadir vs State Of U.P. & Others on 12 April, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 2488 of 2009
 

 
Petitioner :- Abdul Qadir
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Sharfuddin Ahmad,Ranu Yadav
 
Respondent Counsel :- Govt. Advocate,M.A.Zaidi
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the revisionist has sent illness slip today. The same be taken on record and be made part of the record.

List this matter peremptorily in the next cause list.

As the revision pertains to years 2009 and the proceedings of the lower court are held-up on account of pendency of this revision, it is requested that learned counsel for the revisionist to positively argue the matter on the next date fixed failing which, interim order shall automatically vacated.

Order Date :- 12.4.2013

Monika

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