Abdulla vs Union Of India Thur. Central ...
2017 Latest Caselaw 1438 ALL

Citation : 2017 Latest Caselaw 1438 ALL
Judgement Date : 30 May, 2017

Allahabad High Court

Abdulla vs Union Of India Thur. Central ... on 30 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 2239 of 2010
 

 
Appellant :- Abdulla
 
Respondent :- Union Of India Thur. Central Bureau Of Narcotics, Mahanagar
 
Counsel for Appellant :- Nagendra Mohan,Anil Kumar Pandey,Ayodhya Prasad Mishra
 
Counsel for Respondent :- I B Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Pursuant to Court's order dated 26.5.2017 the accused is present before this Court today and has been identified by his Counsel.

2. Paper book be supplied to both the counsels.

3. List on 1st August, 2017.

4. On the next date fixed name of Sri Nagendra Mohan, learned counsel for appellant be not shown in the daily cause list as well as in the cause title.

Order Date :- 30.5.2017

Mukesh

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