Rajendra Kant Agnihotri, ... vs State Of U.P. Thru Revenue Secy. & 5 ...
2018 Latest Caselaw 1584 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- MISC. BENCH No. - 3077 of 2008
 
Petitioner :- Rajendra Kant Agnihotri, Advocate
 
Respondent :- State Of U.P. Thru Revenue Secy. & 5 Ors.
 
Counsel for Petitioner :- Ranjana Agnihotri,Hari Shankar Jain
 
Counsel for Respondent :- C.S.C.,Anupam Dwivedi,Praveen Kumar Shukla,Santosh Kumar Shukla
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

In this matter, the respondent No.5 appears in person and is on Wheel Chair.

We have noticed that he has been regularly attending the Court on every date.  Today, the matter cannot be heard due to paucity of time.

We, accordingly, direct that the matter be listed on 13.08.2018 to be taken up as first case at 10:15 a.m..

Ms. Ranjana Agnihotri, learned counsel for the petitioner is present and assures that no adjournment would be sought on behalf of the petitioner on the said date.  She will also assure that arguing counsel Sri Hari Shanker Jain would also be available on the said date to make his submissions.

Order Date :- 18.7.2018

Suresh/

[Rajesh Singh Chauhan,J.] [Vikram Nath,J.]