Gopal vs State Of U.P. & Others
2013 Latest Caselaw 997 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 743 of 2008
 

 
Petitioner :- Gopal
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Vivek Kumar Singh,Ajay Kumar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

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

The case has been listed as peremptorily today in the cause list. This is a revision pending since 2008 and already sufficient number of opportunities have been availed by the learned counsel for the revisionist and the case was passed over on the request of the learned counsel for the revisionist on five occasions earlier and it is the sixth one for the same.

List this matter on 29.4.2013 at serial no.1.

As the revision pertains to years 2008 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.

Order Date :- 16.4.2013

Monika