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Jagannath Saroj And 2 Ors. vs State Of U.P.& Anothers.
2014 Latest Caselaw 2780 ALL

Citation : 2014 Latest Caselaw 2780 ALL
Judgement Date : 9 July, 2014

Allahabad High Court

Jagannath Saroj And 2 Ors. vs 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. - 2519 of 2007
 

 
Applicant :- Jagannath Saroj And 2 Ors.
 
Opposite Party :- State Of U.P.& Anothers.
 
Counsel for Applicant :- Arun Kumar Mishra
 
Counsel for Opposite Party :- Govt.Advocate,Ashok Kumar,D.S. Pandey
 

 
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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Jagannath Saroj And 2 Ors. vs State Of U.P.& Anothers.
2014 Latest Caselaw 2780 ALL

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Jagannath Saroj And 2 Ors. vs State Of U.P.& Anothers.2014 Latest Caselaw 2780 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Jagannath Saroj And 2 Ors. vs State Of U.P.& Anothers.
2014 Latest Caselaw 2780 ALL