Harendra Kumar Gupta vs Iiird. Addl. Distt.& Sessions ...
2016 Latest Caselaw 5830 ALL

Citation : 2016 Latest Caselaw 5830 ALL
Judgement Date : 15 September, 2016

Allahabad High Court

Harendra Kumar Gupta vs Iiird. Addl. Distt.& Sessions ... on 15 September, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 2721 of 1999
 

 
Applicant :- Harendra Kumar Gupta
 
Opposite Party :- Iiird. Addl. Distt.& Sessions Judge,Lucknow & Others
 
Counsel for Applicant :- O.P.Singh
 
Counsel for Opposite Party :- Govt.Advocate,G.S. Hajela,Girdhar Nath
 

 
Hon'ble Naheed Ara Moonis,J.

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

Let the case be listed peremptorily after two weeks.

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

Order Date :- 15.9.2016

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