SUNIL KUMAR JAIN Vs. STATE OF U P
LAWS(ALL)-2014-1-96
HIGH COURT OF ALLAHABAD
Decided on January 09,2014

SUNIL KUMAR JAIN Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) These cases have been listed peremptorily under the previous orders of this Court and, therefore, cannot be adjourned.
(2.) Heard Sri Ramadhar holding brief of Sri M.L. Maurya, who has filed a caveat in Writ Petition No. 66184 of 2012, which is the leading writ petition.
(3.) Sri S.K. Dwivedi, one of the counsels in the two writ petitions for the petitioners, has sent his illness slip. Even though, Sri I.N. Singh and Sri Ajay Yadav appear for the petitioners in the other writ petition, no counsel has turned up.;


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