Sant Lal vs State Of U.P. And 3 Others
2018 Latest Caselaw 2700 ALL

Citation : 2018 Latest Caselaw 2700 ALL
Judgement Date : 20 September, 2018

Allahabad High Court

Sant Lal vs State Of U.P. And 3 Others on 20 September, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 28046 of 2018
 

 
Petitioner :- Sant Lal
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Umesh Chandra Tiwari
 
Counsel for Respondent :- C.S.C.,Diwakar Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. By way of this petition, the petitioner has felt aggrieved as his appeal has not been decided so far. On instructions, the counsel for the State states that the appeal could not be decided because the Advocate continuously on strike and that is why the Authority could not decide the appeal.

2. This is a reason given for not decideing the appeal.

3. Be that as it may be the counsel for the petitioner appearing in the appellate forum shall now not take any further adjournment.

4. The appellate authority may dispose of this appeal on or before 31st October, 2018.

Order Date :- 20.9.2018

Mukesh