Jasveer Singh And 3 Others vs State Of U.P. And Another
2014 Latest Caselaw 5620 ALL

Citation : 2014 Latest Caselaw 5620 ALL
Judgement Date : 2 September, 2014

Allahabad High Court

Jasveer Singh And 3 Others vs State Of U.P. And Another on 2 September, 2014

Bench: Karuna Nand Bajpayee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- APPLICATION U/S 482 No. - 21113 of 2013
 

 
Applicant :- Jasveer Singh And 3 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Varinder Singh
 
Counsel for Opposite Party :- Govt. Advocate,Braham Singh,S.K.Tiwari,Sushil Kumar Singh
 

 
Hon'ble Karuna Nand Bajpayee,J.

There is illness slip on behalf of applicants' counsel. Sri Brahman Singh, learned counsel for opposite party no.2 appears and has submitted that the counter affidavit was filed long back. There is no rejoinder affidavit still and deliberately the attempt is being made to procrastinate the matter by sending the illness slip.

List in the next cause list. It is observed that if the applicants do not choose to appear, the court may proceed to decide the case on the basis of record.

Order Date :- 2.9.2014

Rkb

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