Bhagwan Bux & 2 Ors. vs State Of U.P. & Anr.
2018 Latest Caselaw 1522 ALL

Citation : 2018 Latest Caselaw 1522 ALL
Judgement Date : 13 July, 2018

Allahabad High Court

Bhagwan Bux & 2 Ors. vs State Of U.P. & Anr. on 13 July, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 12 of 2006
 
Revisionist :- Bhagwan Bux & 2 Ors.
 
Opposite Party :- State Of U.P. & Anr.
 
Counsel for Revisionist :- Sabhapati Shukla,Vidya Bhushan Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Sri Vidya Bhushan Pandey, learned counsel for the revisionists has submitted that his paper book is not traceable, therefore, the case may be adjourned for today.

On his request, the case is adjourned for today.

List against in the next cause list.

Order Date :- 13.7.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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