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Raj Kishore (Objection Filed) vs The State Of U.P.& Another
2014 Latest Caselaw 3106 ALL

Citation : 2014 Latest Caselaw 3106 ALL
Judgement Date : 14 July, 2014

Allahabad High Court

Raj Kishore (Objection Filed) vs The 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. - 1956 of 2008
 

 
Applicant :- Raj Kishore (Objection Filed)
 
Opposite Party :- The State Of U.P.& Another
 
Counsel for Applicant :- Rajiva Dubey
 
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 petitioner, 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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Raj Kishore (Objection Filed) vs The State Of U.P.& Another
2014 Latest Caselaw 3106 ALL

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

Raj Kishore (Objection Filed) vs The State Of U.P.& Another2014 Latest Caselaw 3106 ALL

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

Raj Kishore (Objection Filed) vs The State Of U.P.& Another
2014 Latest Caselaw 3106 ALL