Pradeep Kumar Mishra vs State Of U.P. & Another
2016 Latest Caselaw 428 ALL

Citation : 2016 Latest Caselaw 428 ALL
Judgement Date : 14 March, 2016

Allahabad High Court

Pradeep Kumar Mishra vs State Of U.P. & Another on 14 March, 2016

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 2084 of 2003
 

 
Revisionist :- Pradeep Kumar Mishra
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Mithilesh Kumar Tiwari
 
Counsel for Opposite Party :- Govt. Advocate,Nitinjay Pandey
 

 
Hon'ble Sudhir Agarwal,J.

1. Repeated adjournment has been sought on account of illness by Sri Mithilesh Kumar Tiwari learned counsel for the revisionist.

2. List peremptorily in the next cause list.

Order Date :- 14.3.2016

Pravin

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