Dr.Archana Singh And Another. vs The State Of U.P.& Another.
2013 Latest Caselaw 5645 ALL

Citation : 2013 Latest Caselaw 5645 ALL
Judgement Date : 10 September, 2013

Allahabad High Court

Dr.Archana Singh And Another. vs The State Of U.P.& Another. on 10 September, 2013

Bench: Ashok Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- U/S 482/378/407 No. - 747 of 2005
 

 
Applicant :- Dr.Archana Singh And Another.
 
Opposite Party :- The State Of U.P.& Another.
 
Counsel for Applicant :- S.H.Ibrahim,Neeraj Sahu
 
Counsel for Opposite Party :- Govt.Advocate,D.K.Tripathi
 

 
Hon'ble Ashok Srivastava,J.

There is an illness slip of learned counsel for the applicants.

Learned counsel for opposite party no. 2 opposed such adjournment by saying that the case is pending since 2005 and so many illness slips have been sent in the past.

Let the matter be listed pre-emptorily on 17.9.2013 before the appropriate Bench.

It is made clear that if any adjournment is sought on that date from the side of the petitioners the stay order granted in favour of them shall stand vacated automatically and no further order for stay vacation shall be required to be passed.

Order Date :- 10.9.2013

R.U.