Chhotey Lal Pandey vs State Of U.P.
2013 Latest Caselaw 853 ALL

Citation : 2013 Latest Caselaw 853 ALL
Judgement Date : 12 April, 2013

Allahabad High Court

Chhotey Lal Pandey vs State Of U.P. on 12 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 3570 of 2012
 

 
Petitioner :- Chhotey Lal Pandey
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Avinash Singh,Madhulika Yadav
 
Respondent Counsel :- Govt. Advocate,D K Shukla
 

 
Hon'ble Ajai Lamba,J.

Sri Sunil Kumar Maurya, Advocate, prays for adjournment.

I have noticed that even on the last date of listing, the case was adjourned on the request of learned counsel for the petitioner. However, stay was not extended.

List after six weeks. It is made clear that there is no stay of further proceedings.

Let the order of vacation of stay be conveyed to the trial court concerned, though Registrar of this Court.

Order Date :- 12.4.2013

A.Nigam

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