Citation : 2014 Latest Caselaw 3107 ALL
Judgement Date : 14 July, 2014
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 29 Case :- U/S 482/378/407 No. - 2072 of 2008 Applicant :- Vijay Kumar And 3 Ors. Opposite Party :- State Of U.P.& Another Counsel for Applicant :- R.N.Gupta Counsel for Opposite Party :- Govt.Advocate,B.P. Nigam 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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