Ram Lakhan Verma vs State Of U.P And Another
2018 Latest Caselaw 3329 ALL

Citation : 2018 Latest Caselaw 3329 ALL
Judgement Date : 25 October, 2018

Allahabad High Court

Ram Lakhan Verma vs State Of U.P And Another on 25 October, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 293 of 2005
 
Revisionist :- Ram Lakhan Verma
 
Opposite Party :- State Of U.P And Another
 
Counsel for Revisionist :- I.B.Singh
 
Counsel for Opposite Party :- Govt.Advocate,Km.Meena Verma,Smt. Kusuma Devi
 

 
Hon'ble Rajesh Singh Chauhan,J.

Sri Shivanshu Bajpai, Advocate holding brief of Sri I.B. Singh, learned counsel for the revisionist requests that this matter may be adjourned for a week so that he may be able to prepare the case.

List this criminal revision in the week commencing 12.11.2018.

It is made clear that no adjournment shall be given on the next date as this is a very old matter of the year 2005.

Order Date :- 25.10.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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