Zafrul Hasan (Mohd. Zafrul Hasan) vs State Of U.P. Thur. Its Prin. Secy. ...
2017 Latest Caselaw 960 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 8592 of 2010
 

 
Petitioner :- Zafrul Hasan (Mohd. Zafrul Hasan)
 
Respondent :- State Of U.P. Thur. Its Prin. Secy. Irrigation Deptt. & Ors.
 
Counsel for Petitioner :- R.C. Tewair
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Vivek Chaudhary,J.

The case was listed on 07.04.2017 when on request of learned counsel for petitioner, it was passed over. Again the case was listed on 13.04.2017, when again on request of learned counsel for petitioner, it was passed over. Thereafter, it was listed on 28.04.2017, when again on request of Sri R. C. Tiwari, counsel for petitioner, the case was passed over. The case was again listed on 05.05.2017, when Sri R.C. Tewari has sent illness and the case was passed over. Case was again listed on 12.05.2017, when on request of learned counsel for parties, it was directed to be listed peremptorily in next cause list. The case is again listed today. A request is being made on behalf of counsel for petitioner that he is sick and the matter may be adjourned.

As a last opportunity, the matter is adjourned for today.

List in next cause list. No further adjournment shall be granted on the next date of listing and it is expected that learned counsel for petitioner, in case is not available, make alternate arrangement.

Order Date :- 22.5.2017

psd

(Vivek Chaudhary,J.)