Ashfaq And Others vs State Of U.P.And Another
2017 Latest Caselaw 1787 ALL

Citation : 2017 Latest Caselaw 1787 ALL
Judgement Date : 3 July, 2017

Allahabad High Court

Ashfaq And Others vs State Of U.P.And Another on 3 July, 2017

Bench: Raghvendra Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 32312 of 2010
 

 
Applicant :- Ashfaq And Others
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- K.D. Tiwari
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Raghvendra Kumar,J.

List revised.

Sri Narsingh Panday, Advocate holding brief of Sri K. D. Tiwari, learned counsel for the applicant and learned A.G.A. present.

Learned counsel for the applicant prays for and is granted adjournment.

The mediation report reveals that the parties are not willing for the mediation procedure.

Learned counsel for the applicant undertakes that he is not seek adjournment for the next date.

List again.

Order Date :- 3.7.2017

Swati

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