Phullar Singh vs State Of U.P. & Others
2014 Latest Caselaw 4037 ALL

Citation : 2014 Latest Caselaw 4037 ALL
Judgement Date : 5 August, 2014

Allahabad High Court

Phullar Singh vs State Of U.P. & Others on 5 August, 2014

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - C No. - 60803 of 2009
 

 
Petitioner :- Phullar Singh
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Mahesh N. Singh,M.N. Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

I am placing the explanation submitted by the judgment writer on record. Every day, learned counsels make mention about non-availability of orders passed long back and when enquired, the concerned judgment writers, mainly from pool, try to explain that due to heavy work load, they are not able to cope up. This aspect has to be taken care by Registry. Unfortunately, no attention is being paid to this problem. This is a sample case.

Let it be placed before the Hon'ble Chief Justice for perusal and appropriate orders.

Order Date :- 5.8.2014

Akn

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