Ram Chandar vs State Of U.P. & Others
2016 Latest Caselaw 2282 ALL

Citation : 2016 Latest Caselaw 2282 ALL
Judgement Date : 5 May, 2016

Allahabad High Court

Ram Chandar vs State Of U.P. & Others on 5 May, 2016

Bench: Sudhir Agarwal, Shamsher Bahadur Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - C No. - 23613 of 2002
 

 
Petitioner :- Ram Chandar
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- B.N. Mishra,R,V.Misra
 
Counsel for Respondent :- C.S.C.,A.K. Singh,Dinesh Chandra Tripathi,S.K. Tripathi,U.N. Sharma
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Shamsher Bahadur Singh,J.

1. Adjournment has been sought by Sri B.N. Mishra and Sri R.V. Misra learned counsels for petitioner, on the ground of illness.

2. It is an old case and normally should not be adjourned but considering the factum of illness of learned counsel for petitioner we grant indulgence only for today and direct that this matter shall be taken up on 09.05.2016.

3. We make it clear that on that date, this case shall not be adjourned at the instance of counsel of petitioner.

Order Date :- 5.5.2016

Pravin

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