Juber vs Union Of India
2014 Latest Caselaw 8772 ALL

Citation : 2014 Latest Caselaw 8772 ALL
Judgement Date : 17 November, 2014

Allahabad High Court

Juber vs Union Of India on 17 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL APPEAL No. - 4117 of 2006
 

 
Appellant :- Juber
 
Respondent :- Union Of India
 
Counsel for Appellant :- Chandrakesh Mishra,Daya Shankar Mishra
 
Counsel for Respondent :- A.N. Singh,A.G.A.
 

 
Hon'ble Akhtar Husain Khan,J.

Criminal Appeal No.4117 of 2006 (Juber Vs. Union of India) and connected Criminal Appeal No.4118 of 2006 (Faheem and another Vs. Union of India) listed at serial nos. 47 and 48 of the cause list have not been sent from office.

Learned counsel for appellants contended that these appeals are being listed for several dates but records of these appeals are not being sent by office to Court.

In view of above contention made by learned counsel for appellant, Registrar (Criminal) is ordered to inquire as to why record of these appeals are not being sent to Court, who is responsible for it.

List on 9.12.2014.

Registrar (Criminal) shall submit his report alongwith record of aforesaid appeals on date fixed.

Order Date :- 17.11.2014