Pitai & 2 Ors. vs State Of U.P.
2018 Latest Caselaw 105 ALL

Citation : 2018 Latest Caselaw 105 ALL
Judgement Date : 20 April, 2018

Allahabad High Court

Pitai & 2 Ors. vs State Of U.P. on 20 April, 2018

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CRIMINAL APPEAL No. - 1635 of 2005
 

 
Appellant :- Pitai & 2 Ors.
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Jai Shnaker Mishra,Akhilesh Kumar Srivastava,Amar Nath Srivastava,Brij Raj Tripathi,Manoj Kr. Misra,Manoj Kumar Srivastava,R.P. Pandey,Sajid Raza Rizvi,Shrish Kumar Gaur
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Rajnish Kumar,J.

In compliance of the order dated 10.11.2017, Sri Shrish Kumar Gaur, Advocate has already filed Vakalatnama on behalf of the appellants.

He prays and is granted three weeks to enable him to go through the record and argue the matter.

List after three weeks.

Order Date :- 20.4.2018

psd

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