M/S Santosh Kumar Sachan vs The District Magistrate, ...
2016 Latest Caselaw 2441 ALL

Citation : 2016 Latest Caselaw 2441 ALL
Judgement Date : 10 May, 2016

Allahabad High Court

M/S Santosh Kumar Sachan vs The District Magistrate, ... on 10 May, 2016

Bench: Sudhir Agarwal, Shamsher Bahadur Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - C No. - 35890 of 1998
 

 
Petitioner :- M/S Santosh Kumar Sachan
 
Respondent :- The District Magistrate, Hamirpur & Another
 
Counsel for Petitioner :- A.K.Sachan,Gopal Verma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Shamsher Bahadur Singh,J.

1. Adjournment has been sought by Sri A.K. Sachan, learned counsel 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 tomorrow i.e. on 11.05.2016.

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

Order Date :- 10.5.2016

Pravin

Download the LatestLaws.com Mobile App