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Pankaj @@ Deepak And 3 Ors. ... vs The State Of U.P.& Anothers.
2014 Latest Caselaw 2777 ALL

Citation : 2014 Latest Caselaw 2777 ALL
Judgement Date : 9 July, 2014

Allahabad High Court

Pankaj @@ Deepak And 3 Ors. ... vs The State Of U.P.& Anothers. on 9 July, 2014

Bench: Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- U/S 482/378/407 No. - 2546 of 2007
 

 
Applicant :- Pankaj @@ Deepak And 3 Ors. (Objection Filed)
 
Opposite Party :- The State Of U.P.& Anothers.
 
Counsel for Applicant :- S.H. Ibrahim,Neeraj Sahu
 
Counsel for Opposite Party :- Govt.Advocate,Ajai Kumar Nigam
 

 
Hon'ble Ashwani Kumar Singh,J.

This petition under Section 482 Cr. P.C. has been listed in the cause list under caption 'CASES MAY HAVE BECOME INFRUCTUOUS BY EFFLUX OF TIME'.

Learned counsel for the petitioners, states that the matter has not become infructuous.

List in the next cause list before the appropriate court.

Till the next date of listing, interim order, if any, shall continue.

Order Date :- 9.7.2014

psd

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Pankaj @@ Deepak And 3 Ors. ... vs The State Of U.P.& Anothers.
2014 Latest Caselaw 2777 ALL

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Pankaj @@ Deepak And 3 Ors. ... vs The State Of U.P.& Anothers.2014 Latest Caselaw 2777 ALL

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Pankaj @@ Deepak And 3 Ors. ... vs The State Of U.P.& Anothers.
2014 Latest Caselaw 2777 ALL