Mukesh Bansal vs State Of U.P. & Others
2016 Latest Caselaw 6099 ALL

Citation : 2016 Latest Caselaw 6099 ALL
Judgement Date : 22 September, 2016

Allahabad High Court

Mukesh Bansal vs State Of U.P. & Others on 22 September, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 6116 of 1999
 

 
Applicant :- Mukesh Bansal
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Applicant :- S.K.Singh,Dharmendra Singhal,Mayank Agrawal,Seema Agrawal
 
Counsel for Opposite Party :- Govt.Advocate,Rajendra Tiwari
 

 
Hon'ble Naheed Ara Moonis,J.

There is an illness slip of Ms. Seema Agrawal one of the learned counsel appearing on behalf of the applicant. On last occasion there was an illness slip sent by her and the case was adjourned.

Learned counsel appearing on behalf of the opposite party no.2 has serious objection and has submitted that the matter kept pending since 1999.

In view of above, let the matter be listed peremptorily in the next cause list.

Order Date :- 22.9.2016

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