Ramji Maurya vs State Of U.P. & Another
2016 Latest Caselaw 5829 ALL

Citation : 2016 Latest Caselaw 5829 ALL
Judgement Date : 15 September, 2016

Allahabad High Court

Ramji Maurya vs State Of U.P. & Another on 15 September, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 6624 of 1999
 

 
Applicant :- Ramji Maurya
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Pradeep Chandra
 
Counsel for Opposite Party :- Govt.Advocate,Narendra Mohan
 

 
Hon'ble Naheed Ara Moonis,J.

The case is adjourned on account of illness slip of Shri Pradeep Chandra, learned counsel for the applicant. On the earlier occasion the case was adjourned on the illness slip of Shri Pradeep Chandra, learned counsel for the applicant.

Let the case be listed peremptorily after two weeks.

Mere pendency of the restoration application shall not construe that any interim order is operating in favour of the applicant.

Order Date :- 15.9.2016

Download the LatestLaws.com Mobile App