Vijay Maurya vs State Of U.P.
2016 Latest Caselaw 424 ALL

Citation : 2016 Latest Caselaw 424 ALL
Judgement Date : 14 March, 2016

Allahabad High Court

Vijay Maurya vs State Of U.P. on 14 March, 2016

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 1837 of 2003
 

 
Revisionist :- Vijay Maurya
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Jeevan Prakash Sharma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Sudhir Agarwal,J.

1. Third consecutive adjournment has been sought on account of illness by Sri Jeevan Prakash Sharma, learned counsel for the revisionist.

2. List peremptorily in the next cause list.

Order Date :- 14.3.2016

Pravin

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