V.K. Mishra vs State Of U.P. And Others
2017 Latest Caselaw 3170 ALL

Citation : 2017 Latest Caselaw 3170 ALL
Judgement Date : 10 August, 2017

Allahabad High Court

V.K. Mishra vs State Of U.P. And Others on 10 August, 2017

Bench: Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 56
 

 
Case :- APPLICATION U/S 482 No. - 2528 of 2006
 

 
Applicant :- V.K. Mishra
 
Opposite Party :- State Of U.P. And Others
 
Counsel for Applicant :- T.B. Pandey
 
Counsel for Opposite Party :- Government Advocate
 

 
Hon'ble Ifaqat Ali Khan,J.

None is present on behalf of applicant whereas learned A.G.A. is present.

Sri T. B. Pandey, learned counsel for the applicant has sent illness slip.

Perusal of record shows that two previous date also the case was adjourned, on the ground of illness slip of learned counsel for the applicant and on the previous date the order was passed for fixing this case peremptorily.

Considering the illness slip of learned counsel for the applicant, list this case in the next cause list, peremptorily.

Order Date :- 10.8.2017

Swati

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