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PETITIONER: ACHHAN RIZVI (V)

       Vs.

RESPONDENT: STATE OF U.P.

DATE OF JUDGMENT04/12/1992

BENCH: VENKATACHALLIAH, M.N. (J) BENCH: VENKATACHALLIAH, M.N. (J) RAY, G.N. (J)

CITATION:  1994 SCC  (6) 762

ACT:

HEADNOTE:

JUDGMENT: 1.   Mr  Gobinda  Mukhoty,  learned  counsel  commenced  his arguments at 2.00p.m.’and concluded at 3.40 p.m. Thereafter, Mr O.P. Sharma, learned counsel commenced his arguments  and had  not concluded at 4.00 p.m. when the Court rose for  the day. 2.   List the matters on 7-12-1992 at 2.00 p.m. Court Master 2