Allahabad High Court
Central Bureau Of ... vs Manish Kumar on 12 July, 2018
Author: Rajesh Singh Chauhan
Bench: Rajesh Singh Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 29 Case :- CRIMINAL REVISION No. - 273 of 2003 Revisionist :- Central Bureau Of Investigation,Sic-I,C-1hutment Opposite Party :- Manish Kumar Counsel for Revisionist :- Bireshwar Nath,Amarjeet Singh Rakhara Counsel for Opposite Party :- Sanjai Kumar,B.R.Singh,G.A. Hon'ble Rajesh Singh Chauhan,J.
List revised.
Sri Vashisth Muni Mishra, Advocate holding brief of Sri Amarjeet Singh Rakhara, learned counsel for the revisionist is present.
Sri Sanjay Kumar, learned counsel for the opposite party is not present nor any engagement or adjournment slip etc. has been sent by him to the Court.
This Court has already observed vide order dated 05.09.2017 that if counsel for the opposite party does not appear, the coercive process may be issued against the opposite party.
Since learned counsel for the opposite party, Sri Sanjay Kumar, is not present and no request for adjournment of the case has been made on his behalf, therefore, bailable warrant is issued against the opposite party for his presence before this Court on 08.08.2018.
Office to proceed accordingly.
List this case on 08.08.2018.
Order Date :- 12.7.2018 Suresh/ [Rajesh Singh Chauhan,J.]