Kuldeep Gupta vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 2948 ALL

Citation : 2014 Latest Caselaw 2948 ALL
Judgement Date : 11 July, 2014

Allahabad High Court

Kuldeep Gupta vs The State Of U.P Thru Secy., Home ... on 11 July, 2014

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 3002 of 2014
 

 
Applicant :- Kuldeep Gupta
 
Opposite Party :- The State Of U.P Thru Secy., Home Lucknow And Anr.
 
Counsel for Applicant :- Sunil Dixit
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

It appears prima facie that the petitioner has been delaying the proceedings of the Court. Chargesheet was filed in July 2012. Delay of two years has been caused in proceedings before the trial court.

Let ordersheet, after filing of the chargesheet be placed on record to show the conduct of the petitioner.

List after three weeks.

Order Date :- 11.7.2014

A.Nigam

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