Vinay Misra @ Pawan Misra vs State Of U.P. & Ors.
2013 Latest Caselaw 857 ALL

Citation : 2013 Latest Caselaw 857 ALL
Judgement Date : 12 April, 2013

Allahabad High Court

Vinay Misra @ Pawan Misra vs State Of U.P. & Ors. 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. - 5100 of 2010
 

 
Petitioner :- Vinay Misra @ Pawan Misra
 
Respondent :- State Of U.P. & Ors.
 
Petitioner Counsel :- Virendra Kr. Shukla
 
Respondent Counsel :- Govt.Advocate,Sunil Kumar Singh
 

 
Hon'ble Ajai Lamba,J.

A written request for adjournment has been made with the plea that arguing counsel is busy in another court.

Under IVth Proviso to sub-Section 2 of Section 309 Clause (b) of the Code of Criminal Procedure it has been provided that "Pleader of a case is engaged in another case shall not be a ground for adjournment."

Learned counsel for the respondent has also opposed the application on the said ground.

List after six weeks.

It is further provided that interim direction issued on 22.12.2010 is hereby vacated.

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