Dr. Mohd. Azam & Others vs State Of U.P. & Others
2016 Latest Caselaw 499 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 282 of 2003
 

 
Revisionist :- Dr. Mohd. Azam & Others
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- Sanjay Kr.Singh Kushwaha,Satish Chandra Sinha
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Sudhir Agarwal,J.

1. There are two counsels, appearing for revisionists in this case, one of which, has sought adjournment on the ground of illness. Twice the case has been adjourned on request of one of counsel appearing for revisionists. When there are more than one counsels and one of them has sought adjournment on the ground of illness, it is open to the Court to reject the request for adjournment.

2. However considering the request of learned counsel for revisionists and in interest of justice adjournment is being granted only for today and I direct at this stage to list the case peremptorily in the next cause list.

3. It is made clear that on the next date fixed it shall not be adjourned on the instance of learned counsel for revisionists.

Order Date :- 14.3.2016

Pravin