Salman Shadani vs State Of U.P.Through Secretary ...
2014 Latest Caselaw 3368 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 3496 of 2008
 

 
Applicant :- Salman Shadani
 
Opposite Party :- State Of U.P.Through Secretary Home,Civil Secretariat,Lko.
 
Counsel for Applicant :- Yashovardhan Swarup,Mr.Mukteshwar Mishra,Ms.Dipti Srivastava,Rajesh Pandey,Shiva Kant Tiwari
 
Counsel for Opposite Party :- Govt.Advocate,Manoj Kr. Misra
 

 
Hon'ble Ajai Lamba,J.

This case relates to the year 2008.  A request for adjournment has been made by Ms Mohini Srivastava, Advocate, with the plea that the arguing counsel Sri Shiva Kant Tiwari is not available.

I find that Sri Rajesh Pandey, Sri Mukteshwar Mishra, Ms. Dipti Srivastava, S.C. Shukla, Sri O.N. Tripathi all are also advocates in this case.

Ms Mohini Srivastava, Advocate, has appeared, however, without any file and has not been able to give any reason for continuance of stay.

Considering that it is very old matter and has been adjourned for one reason or the other, stay order is hereby vacated.

List after three weeks.

Order Date :- 18.7.2014

A.Nigam