Gauri Shankar Sharma vs State
2015 Latest Caselaw 131 ALL

Citation : 2015 Latest Caselaw 131 ALL
Judgement Date : 24 April, 2015

Allahabad High Court

Gauri Shankar Sharma vs State on 24 April, 2015

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 426 of 1993
 

 
Revisionist :- Gauri Shankar Sharma
 
Opposite Party :- State
 
Counsel for Revisionist :- S.M.A. Kazmi,J.J. Muneer,Mirza Faheem Beg
 
Counsel for Opposite Party :- S.F.A. Naqvi,A.G.A.,K.S. Tiwari
 

 
Hon'ble Sudhir Agarwal,J.

1. Case is adjourned on account of illness of Sri J.Muneer Mirza, learned counsel for the revisionsit.

2. List peremptorily in the next cause list.

Order Date :- 24.4.2015

Ashish Pd.

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