Satish Kumar Sharma vs State Of U.P.Through Secy Milk ...
2013 Latest Caselaw 536 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 1581 of 2003
 

 
Petitioner :- Satish Kumar Sharma
 
Respondent :- State Of U.P.Through Secy Milk Dugdha Vikas And 3 Ors
 
Petitioner Counsel :- Ram Lakhan Vishwakarma,A P Singh
 
Respondent Counsel :- C.S.C.,Sudeep Kumar
 

 
Hon'ble Pankaj Mithal,J.

Learned counsel for the petitioner in the morning had requested for the adjourned of the case.

On the petition being called out, learned counsel for the respondent has  opposed the adjournment.

In view of the fact that request in the morning was accepted  and the counsel for the petitioner is in difficulty as he wants to bring on record certain facts which have intervened the petition is adjourned for today with the direction to list it in the week commencing  22.4.2013.

In the meantime, learned counsel for the petitioner may file whatever documents he wants  for which  no further time  shall be allowed.

When the petition is listed next, record of Contempt Petition No.1180 of 2003 shall also be sent by the office.  

Order Date :- 8.4.2013

R.U.