State Of U.P. vs Nasim Khan & Others
2014 Latest Caselaw 7968 ALL

Citation : 2014 Latest Caselaw 7968 ALL
Judgement Date : 3 November, 2014

Allahabad High Court

State Of U.P. vs Nasim Khan & Others on 3 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- GOVERNMENT APPEAL No. - 6042 of 2010
 

 
Appellant :- State Of U.P.
 
Respondent :- Nasim Khan & Others
 
Counsel for Appellant :- A.K. Sand,A.G.A,Chandra Kesh Mishra,Daya Shankar Misra
 
Counsel for Respondent :- Mukhtar Alam
 

 
Hon'ble Akhtar Husain Khan,J.

Shri Jitendra Ojha learned A.G.A. appeared on behalf of Shri Narendra Deo Rai and prayed that Shri Narendra Deo Rai is busy in Court No.18 today. He shall argue the case positively on 5.11.2014.

Learned counsel for respondent opposed the adjournment.

Shri Narendra Deo Rai who is conducting this case is busy in Court No.18. Therefore the case is adjourned today and 5.11.2014 is fixed for hearing peremptorily.

Perusal of order sheet shows that several adjournments have been taken on behalf of appellant State.

In view of above it is made clear that if the case is not argued on 5.11.2014, stay order granted in favour of appellant shall stand vacated.

Order Date :- 3.11.2014