Harish vs State Of U.P. & Another
2014 Latest Caselaw 1312 ALL

Citation : 2014 Latest Caselaw 1312 ALL
Judgement Date : 28 April, 2014

Allahabad High Court

Harish vs State Of U.P. & Another on 28 April, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- CRIMINAL REVISION No. - 2459 of 2009
 

 
Revisionist :- Harish
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Raj Kumar Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for the revisionist and learned A.G.A. for the State are present.

Notice has been served on opposite party no.2 through his grand father. The service of notice on opposite party no.2 is deemed sufficient.

Learned counsel for revisionist submits that his office file is not available today. Therefore, he has prayed for adjournment.

Adjournment is granted on the request of learned counsel for revisionist.

List after two weeks for hearing. No further adjournment shall be given again on any ground.

Order Date :- 28.4.2014

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