KARUNA SHANKAR @ KALLU v. STATE OF U.P

ITEM NO.8 COURT NO.5 SECTION II

(IA No.60050/2021 - CANCELLATION OF BAIL, IA No.60051/2021 - EXEMPTION FROM FILING O.T.) Date : 08-11-2023 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE UJJAL BHUYAN

For Appellant(s) M/s. Devasa & Co., AOR (N.P.) For Respondent(s) Mr. Ardhendumauli Kumar Prasad, A.A.G. Mr. Rohit K. Singh, AOR Mr. Vijay Kumar, Adv. Ms. Tania Sharma, Adv. Mr. Sri Narayan Shukla, Adv. Mr. Sanjay Mani Tripathi, Adv. Mrs. Gouri Karuna Das Mohanti, Adv. Mr. V Elangovan, Adv. Mr. Kamal Kant Tripathi, Adv. Ms. Anu Gupta, AOR UPON hearing the counsel the Court made the following O R D E R

1. Learned counsel for the appellant/non-applicant is not

present.

2. In the interest of justice, post the matter for hearing on

23.11.2023.

3. It is made clear that no further adjournment shall be granted

due to non-appearance of the counsel for the appellant.

(ARJUN BISHT) (PREETHI T.C.) COURT MASTER (SH) COURT MASTER (NSH)