Citation : 2014 Latest Caselaw 3086 ALL
Judgement Date : 14 July, 2014
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 29 Case :- U/S 482/378/407 No. - 2242 of 2008 Applicant :- Shiv Prasad & 3 Ors. Opposite Party :- State Of U.P. & Another Counsel for Applicant :- R.S. Somvanshi Counsel for Opposite Party :- Govt. Advocate 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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