Laeek vs State Of U.P. & Another
2016 Latest Caselaw 435 ALL

Citation : 2016 Latest Caselaw 435 ALL
Judgement Date : 14 March, 2016

Allahabad High Court

Laeek 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. - 2315 of 2003
 

 
Revisionist :- Laeek
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Sushil Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Sudhir Agarwal,J.

1. Second consecutive adjournment has been sought on account of illness by Sri Sushil Shukla learned counsel for the revisionist.

2. List peremptorily in the next cause list.

Order Date :- 14.3.2016

Pravin

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