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Badri Prasad Tiwari & 7 Ors. vs State Of U.P. & Another
2014 Latest Caselaw 3063 ALL

Citation : 2014 Latest Caselaw 3063 ALL
Judgement Date : 14 July, 2014

Allahabad High Court
Badri Prasad Tiwari & 7 Ors. vs State Of U.P. & Another on 14 July, 2014
Bench: Ashwani Kumar Singh



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- U/S 482/378/407 No. - 2231 of 2008
 

 
Applicant :- Badri Prasad Tiwari & 7 Ors.
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Dinesh Mishra,M.K. Gupta
 
Counsel for Opposite Party :- Govt. Advocate,Dev Kumar Tripathi
 

 
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 :- 14.7.2014

psd

 

 

 
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