Manoj Kumar Verma vs State Of U.P.Through It'S ...
2014 Latest Caselaw 2788 ALL

Citation : 2014 Latest Caselaw 2788 ALL
Judgement Date : 9 July, 2014

Allahabad High Court

Manoj Kumar Verma vs State Of U.P.Through It'S ... 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. - 2559 of 2007
 

 
Applicant :- Manoj Kumar Verma
 
Opposite Party :- State Of U.P.Through It'S Principal Secretary,& Anothers.
 
Counsel for Applicant :- Suresh Chandra Verma
 
Counsel for Opposite Party :- Govt.Advocate,Ramesh Chndra Saini
 

 
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'.

On the illness slip of learned counsel for the petitioner, the case is adjourned.

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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