Prem Chandra & Another vs State Of U.P. & Another
2013 Latest Caselaw 2228 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 763 of 2007
 

 
Petitioner :- Prem Chandra & Another
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- D.R. Choudhary,M.C.Singh,V.S.Chaudhry
 
Respondent Counsel :- Govt. Advocate,Amit Kumar Singh,Mrs.Swati Agrawal,T.C.Sharma
 

 
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 order sheets shows that already on seven occasions, the case was passed over on the request of the learned counsel for the revisionist. This is the 8th mention slip for the same. 

List this matter peremptorily in the next cause list.

As the revision pertains to years 2007 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 :- 16.5.2013

Monika