Anshul Kumar Agrawal And 2 Others vs State Of U.P. And Another
2019 Latest Caselaw 2566 ALL

Citation : 2019 Latest Caselaw 2566 ALL
Judgement Date : 5 April, 2019

Allahabad High Court

Anshul Kumar Agrawal And 2 Others vs State Of U.P. And Another on 5 April, 2019

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 
Case :- APPLICATION U/S 482 No. - 31074 of 2017
 
Applicant :- Anshul Kumar Agrawal And 2 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Suresh Chandra Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vipin Sinha,J.

Cri. Misc. Time Extension Application No.1 of 2019

Heard Sri Suresh Chandra Pandey, learned counsel for the petitioners and Sri V. K. Pandey, learned A.G.A. appearing for the State.

It is contended by the learned counsel for the applicants that this is the first time extension application moved on behalf of the applicants for grant of extension of time to comply with the order dated 18.09.2017 passed by this Court.

The prayer as made in the present time extension application is absolutely misconceived and devoid of merits, hence no indulgence can be granted.

Accordingly, the present time extension application is hereby dismissed.

Order Date :- 5.4.2019/VKG

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Anshul Kumar Agrawal And 2 Others vs State Of U.P. And Another
2019 Latest Caselaw 2566 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Anshul Kumar Agrawal And 2 Others vs State Of U.P. And Another2019 Latest Caselaw 2566 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Anshul Kumar Agrawal And 2 Others vs State Of U.P. And Another
2019 Latest Caselaw 2566 ALL