Shiv Shanker And Another vs State Of U.P.
2018 Latest Caselaw 4369 ALL

Citation : 2018 Latest Caselaw 4369 ALL
Judgement Date : 17 December, 2018

Allahabad High Court

Shiv Shanker And Another 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 REVISION No. - 376 of 2007
 

 
Revisionist :- Shiv Shanker And Another
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Arrun Saxena
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Mohd. Faiz Alam Khan,J.

List has been revised.

None present for the revisionists as well as for opposite No.2 however learned A.G.A. is present for the State.

In the interest of justice, the case is adjourned.

It is clarified that there will not be any adjournment, on whatsoever ground, on the next date of listing and revision will be decided in terms of the Law propounded by the Hon'ble Supreme Court in the case of Madan Lal Kapoor Vs. Rajiv Thapar reported in 2007 (7) SCC, 623.

List after three weeks.

Order Date :- 17.12.2018

Praveen

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