Sabhajit Pathak & Others vs State Of U.P. & Another
2013 Latest Caselaw 864 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 3821 of 2009
 

 
Petitioner :- Sabhajit Pathak & Others
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Dharmendra Singhal,Anurag Shukla
 
Respondent Counsel :- Govt. Advocate,Shri Kant
 

 
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.

A perusal of the record shows that on six occasions earlier also the case was passed over on the request of the learned counsel for the revisionist.

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.

However, interim order, if any, is vacated.

Order Date :- 12.4.2013

Monika