Babar Khan And Others vs Mohammad Yameen And Others
2013 Latest Caselaw 4247 ALL

Citation : 2013 Latest Caselaw 4247 ALL
Judgement Date : 17 July, 2013

Allahabad High Court

Babar Khan And Others vs Mohammad Yameen And Others on 17 July, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 22154 of 2012
 

 
Petitioner :- Babar Khan And Others
 
Respondent :- Mohammad Yameen And Others
 
Counsel for Petitioner :- Shahid Masud,Mahboob Ahmad,Mehtab Alam
 
Counsel for Respondent :- P.R. Ganguly,S. Mohd. Fazal,Utpal Chatterji
 

 
Hon'ble Rajes Kumar,J.

The case is listed today peremptorily. Sri Nazar Bukhari, Advocate, states that out of the three counsel, Sri Shahid Masud, Advocate, is the main counsel, who is supposed to argue the petition. He is suffering from Arthritis and he is not in a position to come to the Court. He instructed that a reasonable time may be allowed to contact his client to make for arrangement for the argument of the writ petition.

On his request, list on 12.8.2013. It is made clear that no adjournment shall be given and in case if the adjurnment shall be sought for any reason, the interim order shall be vacated.

Order Date :- 17.7.2013