Vijay Kumar Chaudhary vs A.D.J./Special Judge ...
2013 Latest Caselaw 4635 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 60604 of 2011
 

 
Petitioner :- Vijay Kumar Chaudhary
 
Respondent :- A.D.J./Special Judge (S.C./S.T.Act),Gorakhpur And Others
 
Counsel for Petitioner :- Arvind Srivastava
 
Counsel for Respondent :- M.K.Jain,A.K.Gupta,P.K. Jain
 

 
Hon'ble Rajes Kumar,J.

Sri Atul Dayal, Advocate, filed his Vakalatnama on behalf of respondent no. 3, the same may be placed on record. Sri Rishab Kumar, Advocate, holding brief of Sri Arvind Srivastava, Advocate, states that this case will be argued by Sri P.N. Saxena, Senior Advocate and has requested for adjournment of the case today. Sri Atul Dayal, Advocate, brings the order-sheet of the case to the Court to show that on several occasions, the adjournments have been sought. He submitted that the earlier interim order was time bound, subsequently, on 17.10.2012, it has been made until further order. The repeated adjournments have been sought.  The submission of Sri Atul Dayal, Advocate appears to have substance.

List on 6.8.2013 peremptorily. Till then, interim order shall continue.

Order Date :- 26.7.2013

OP