Balkishan Sharma vs State Of U.P. And Another
2013 Latest Caselaw 1900 ALL

Citation : 2013 Latest Caselaw 1900 ALL
Judgement Date : 9 May, 2013

Allahabad High Court

Balkishan Sharma vs State Of U.P. And Another on 9 May, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 1415 of 2005
 

 
Petitioner :- Balkishan Sharma
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Sunil Kumar,Rajeev Mishra,Rajesh Kumar
 
Respondent Counsel :- Govt. Advocate,G.M. Tripathi
 

 
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 2005 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 stay order shall stand automatically vacated

Order Date :- 9.5.2013

Monika

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