Asif Ali Beg vs State Of U.P.Through Secy Rural ...
2017 Latest Caselaw 677 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 7265 of 2003
 

 
Petitioner :- Asif Ali Beg
 
Respondent :- State Of U.P.Through Secy Rural Enigneering And 2 Ors
 
Counsel for Petitioner :- Anwar Ashfaq
 
Counsel for Respondent :- C.S.C.,Rajendra Kumar,S.B.Pandey
 

 
Hon'ble Vivek Chaudhary,J.

This case was listed on 25.1.2017 when the counsel for petitioner sent illness. Again, the case was listed on 13.2.2017, when again counsel for petitioner has sent an illness slip. Again, the case was listed on 20.2.2017, 8.3.2017 and 22.3.2017, one each of the very date, counsel for petitioner has sent illness slip. Thereafter, the case was listed on 13.4.2017, when counsel for petitioner got the case adjourned and requested to be listed in next cause list.

Today, learned counsel for petitioner sent information that he is out of station.

It appears that unnecessary adjournments are taken in this case.

List peremptorily in next cause list. No further adjournment shall be granted in this case.

Order Date :- 15.5.2017

psd

(Vivek Chaudhary,J.)