Mohd Nurulla vs State Of U.P.
2014 Latest Caselaw 284 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- CRIMINAL APPEAL No. - 3980 of 2008
 

 
Appellant :- Mohd Nurulla
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- A.P. Mishra,A.K. Awasthi,A.K.Awasthi,A.P. Singh,Abhay Raj Singh,Akshaya Kumar,Apul Misra,Arun Kumar Pandey,D.K.Singh,Deo Dayal,Dilip Kumar Singh,Dinesh Pratap Singh,Firoz Haider,Manish Tiwary,N.I. Zafri,P.N.Mishra,Ratnesh Kumar Tewari,S.M.H.Zaidi,S.P.Srivastava
 
Counsel for Respondent :- Govt. Advocate,S.T.Ali
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Anant Kumar,J.

The case is listed peremptorily.

Although large number of counsels are there in this appeal but Sri Arvind Kumar Dubey appeared and submits that Sri Manish Tiwari, learned Advocate will argue the matter. He states that he is arguing some part heard matter, and therefore,  adjournment is sought.

As requested list/put up this matter on 1st April, 2014.

It is made clear that on that date hearing of the matter will not be adjourned.

Order Date :- 27.3.2014

M.A.A.