Kamlesh Chandra Tewari And ... vs State Of U.P.Through Principal ...
2012 Latest Caselaw 1980 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1792 of 2003
 

 
Petitioner :- Kamlesh Chandra Tewari And Another.
 
Respondent :- State Of U.P.Through Principal Secy Home Civil Sectt,Lko.
 
Petitioner Counsel :- R.N.Gupta
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

On 14.5.2012, the following order was passed:

"On the request of learned counsel for the petitioner, let the matter be listed on 21.5.2012 peremptorily before the appropriate bench.

If any adjournment is sought from the side of the petitioner on that date, the stay order dated  30.10.2003 shall stand vacated automatically without passing any further order in this regard  and the communication of such stay vacation shall be made to the court concerned immediately  through the learned Sessions Judge of the district concerned through FAX also."

None has put in appearance today.

In terms of order, extracted above, interim direction issued vide order dated 30.10.2003 is hereby vacated.

Let the order be conveyed to the concerned court through Registrar of this court.

It is made clear that in case, on the next date of listing, none puts in appearance for the petitioners, the petition would be dealt with and final order would be passed.

Order Date :- 21.5.2012

A.Nigam