Kamesh Narain Khanna vs Uttar Pradesh Government Through ...
2016 Latest Caselaw 2924 ALL

Citation : 2016 Latest Caselaw 2924 ALL
Judgement Date : 23 May, 2016

Allahabad High Court

Kamesh Narain Khanna vs Uttar Pradesh Government Through ... on 23 May, 2016

Bench: Sudhir Agarwal, Shamsher Bahadur Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - C No. - 18979 of 1997
 

 
Petitioner :- Kamesh Narain Khanna
 
Respondent :- Uttar Pradesh Government Through Secretary And Others
 
Counsel for Petitioner :- T.S.Dabas
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Shamsher Bahadur Singh,J.

1. Adjournment has been sought by Sri T.S. Dabas, 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 24.05.2016.

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

Order Date :- 23.5.2016

Pravin

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