Suresh Gadaria vs State Of U.P.
2018 Latest Caselaw 4366 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CRIMINAL APPEAL No. - 28 of 2005
 

 
Appellant :- Suresh Gadaria
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- K.K.Tewari,Pankaj Kumar Srivastav,Shailesh Kr. Singh,Smt. Shikha Srivastava,Vivek Mainshi Shukla
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Mohd. Faiz Alam Khan,J.

On the case being called, learned counsel for the appellant appeared and requested that sometime may be granted for preparation of the case.

Perusal of the record shows that the case was previously listed on 05.07.2018, where on learned counsel for the appellant was not present and vide order dated 26.10.2017, paper book was directed to be prepared which has been prepared by the office.

In this view of the matter, the request of learned counsel for the appellant is accepted on the condition that keeping in view that case is of the year 2005, therefore, on the next date of listing no further adjournment, on whatsoever ground, shall be entertained, and the case may be decided by appointing an Amicus Curiae in the matter.

List after two weeks.

Order Date :- 17.12.2018

Praveen