Chakresh Jain vs State Of U.P.
2016 Latest Caselaw 1120 ALL

Citation : 2016 Latest Caselaw 1120 ALL
Judgement Date : 31 March, 2016

Allahabad High Court

Chakresh Jain vs State Of U.P. on 31 March, 2016

Bench: Sudhir Agarwal, Shamsher Bahadur Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 20140 of 1994
 

 
Petitioner :- Chakresh Jain
 
Respondent :- State Of U.P.
 
Counsel for Petitioner :- L.P. Naithani,Anil Sharma,Arun K.Singh-I,B.C.Rai,S. Naithani,V.C. Shukla,V.S.Shukla
 
Counsel for Respondent :- U.N. Sharma,Anil Kumar,S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Shamsher Bahadur Singh,J.

1. Order sheet of cases in this bunch shows that continuous, frequent and repeated, adjournment have been sought on both sides. These matters are pending since 1992, 1994, 1995 and 2000. Even today on both sides adjournment has been sought.

2. Though we are not inclined to consider the request, since atleast more than half dozen counsel are appearing on behalf of the petitioner in the leading Writ Petition No. 20140 of 1994, but as a last opportunity, as requested, put up this case on 06.04.2016.

3. It is made clear that on that date this case shall not be adjourned at the instance of either of parties.

Order Date :- 31.3.2016

Pravin