Dr. Mahendra Pratap Singh And ... vs State Of U.P. And Others
2012 Latest Caselaw 1948 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 9457 of 2011
 

 
Petitioner :- Dr. Mahendra Pratap Singh And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Sujeet Kumar
 
Respondent Counsel :- C.S.C.,K.M. Asthana
 

 
Hon'ble V.K. Shukla,J.

Today, though the case is not on the board, Sri K.M. Asthana, Advocate, appearing for the respondents, appeared and informed the Court that in the present case in the year 1996, for one of the petitioners, I had appeared as counsel.

Matter had been heard  for three days and record had also been summoned, but during the course of argument, none of the parties to the litigation ever informed the Court of the said existing state of affairs. It would have been much more appropriate, had such information been furnished in time; that would have saved valuable time of the Court.

However, the case is released. It is directed to be listed in the next cause list before another Bench after taking nomination from Hon'ble the Chief Justice.

As far as original record is concerned, the same  is directed to be kept  in  sealed cover  and handed over to standing counsel. The record should be retained in the office of the Chief Standing Counsel and the same shall be produced before the Court as and when required.

Order Date :- 18.5.2012

SRY