Preetpal Singh vs State Of U.P.
2012 Latest Caselaw 5786 ALL

Citation : 2012 Latest Caselaw 5786 ALL
Judgement Date : 29 November, 2012

Allahabad High Court

Preetpal Singh vs State Of U.P. on 29 November, 2012

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- APPLICATION U/S 482 No. - 3803 of 1999
 

 
Petitioner :- Preetpal Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Shashank Shekhar,Mohit Bihari Mathur
 
Respondent Counsel :- A.G.A
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Sri Mohit Bihari Mathur, learned counsel for the applicant has sent illness slip today.

On the last date i.e. 25.9.2012 it was observed that already three months have expired and no rejoinder affidavit has been filed against the supplementary counter affidavit filed on 01.05.2012. Today, illness slip has been sent by Sri Mohit Bihari Mathur, learned counsel for the applicant

List this case in the next cause list peremptorily.

Learned counsel for the applicant to positively argue the matter on the next date fixed. However, since adjournment is being sought, no extension of stay order is granted.

Order Date :- 29.11.2012

Monika