J.N. Sapru And Others vs State Of U.P. & Another
2016 Latest Caselaw 2015 ALL

Citation : 2016 Latest Caselaw 2015 ALL
Judgement Date : 27 April, 2016

Allahabad High Court

J.N. Sapru And Others vs State Of U.P. & Another on 27 April, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 3251 of 1999
 

 
Applicant :- J.N. Sapru And Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Yashwant Varma,Rohan Gupta
 
Counsel for Opposite Party :- Govt. Advocate,B.K. Singh Raghuvanshi,R.B.Singh,S.N. Srivastava,Satish Agrawala
 

 
Hon'ble Naheed Ara Moonis,J.

The case is adjourned on account of illness of one counsel or the other. Today also illness slip has been sent by Shri Rohan Gupta and Shri Prashant Mishra appearing on behalf of the applicants.

Shri Raghuvanshi learned counsel appearing on behalf of opposite party no.3 has submitted that the matter is very old at the dint of the interim order dated 18.8.1999 the case is lingering on.

The case is adjourned today on the ground of illness slip of learned counsel for the applicants.

Let the case be listed peremptorily in the next cause list.

Order Date :- 27.4.2016