Manoj Kumar And 5 Ors vs State Of U.P. And Anr
2019 Latest Caselaw 682 ALL

Citation : 2019 Latest Caselaw 682 ALL
Judgement Date : 6 March, 2019

Allahabad High Court

Manoj Kumar And 5 Ors vs State Of U.P. And Anr on 6 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 4853 of 2019
 

 
Applicant :- Manoj Kumar And 5 Ors
 
Opposite Party :- State Of U.P. And Anr
 
Counsel for Applicant :- Pankaj Sharma,Prashant Sharma
 
Counsel for Opposite Party :- G.A.,Shekhar Gangal
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicants and learned A.G.A. for the State.

Learned counsel for the applicants submits that this is the first time extension application moved on behalf of the applicants for the grant of extension of time.

The time extension application is allowed.

As prayed, one week further time from today is granted for the applicants to deposit the amount pursuant to the earlier order of this court dated 7.2.2019. In case, the applicants do not deposit the amount within the aforesaid extended period, no further time shall be granted.

Order Date :- 6.3.2019

Masarrat