Vikas Gupta vs State Of U.P.
2018 Latest Caselaw 4356 ALL

Citation : 2018 Latest Caselaw 4356 ALL
Judgement Date : 17 December, 2018

Allahabad High Court

Vikas Gupta vs State Of U.P. on 17 December, 2018

Bench: Mohd. Faiz Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CRIMINAL APPEAL No. - 1930 of 2003
 

 
Appellant :- Vikas Gupta
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Atul Verma
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Mohd. Faiz Alam Khan,J.

List has been revised.

Sri Rajeev Kumar Singh holding brief on behalf of Sri Atul Verma, learned counsel for the appellant is present and he has requested that as the case is being listed after a gap of one year, therefore, learned counsel for the appellant has not prepared the same and sometime may be granted to him for preparation of the case.

Keeping in view the request of the learned counsel for the appellant, the case is adjourned.

List after two weeks.

It is clarified that no adjournment shall be granted on the next date of listing.

List as directed.

Order Date :- 17.12.2018

Praveen

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