Vivek Srivastava vs State Of U.P. And Another
2014 Latest Caselaw 7818 ALL

Citation : 2014 Latest Caselaw 7818 ALL
Judgement Date : 29 October, 2014

Allahabad High Court

Vivek Srivastava vs State Of U.P. And Another on 29 October, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 17947 of 2011
 

 
Petitioner :- Vivek Srivastava
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Rakesh Bahadur
 
Counsel for Respondent :- C. S. C.
 

 
Hon'ble Rajan Roy,J.

Sri Vivek Sandilya, Addl. Chief Standing Counsel after seeking instruction from the office of the learned Advocate General submits that the matter may be posted on 10th November, 2014 as learned Advocate General would be available to argue the case on the said date.

Accordingly, matter is directed to be put up before the court on 10th November, 2014.

It is made clear that no further adjournment shall be granted, and if for some reason learned Advocate General is not available, some alternative arrangement is to be made.

Order Date :- 29.10.2014

M.A.A.

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