Mohd. Suhail vs State Of U.P. & Others
2011 Latest Caselaw 4325 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 5920 of 2006
 

 
Petitioner :- Mohd. Suhail
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- M.A. Khan
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shyam Shankar Tiwari,J.

Case called out. None is present for the revisionist.

Prayer for adjournment on the ground of illness  has been made by the revisionist.

Learned counsel for the respondent no. 2 has opposed the adjournment.

Perusal of the record reveals that on several dates, proceedings have been adjourned on the ground of illness slip of the learned counsel for the revisionist. Compliance of the order dated 13.7.2011 has not been made so far, as per the information of the respondent. However, it is directed that if by the next date, the order dated 13.7.2011 has not been complied with by bringing the Draft of Rs. 15,000/-, the interim order granted in favour of the revisionist will stand automatically vacated.

List after two weeks before appropriate bench.

Order Date :- 2.9.2011

Gss