Chandeshwar Narayan Jha vs State Of U.P. And Others
2019 Latest Caselaw 3084 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 45378 of 2012
 
Petitioner :- Chandeshwar Narayan Jha
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Ramesh Upadhyay,D.K. Singh,Vijay Kumar Singh
 
Counsel for Respondent :- C.S.C.,B.D. Pandey,Birendra Singh,Neeraj Tripathi,Virendra Singh
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

Sri B. D. Pandey, learned counsel for the University is not present. On his behalf it is submitted that he is in personal difficulty and therefore, the matter be adjourned.

We have been noticing that Mr. B. D. Pandey, learned counsel for the University, is unable to attend the Court for the past several months for one reason or other and therefore, in several cases we have passed orders adjourning his cases but directing them to be listed on a particular date with a specific stipulation that if Mr. B. D. Pandey, learned counsel for the University, is unable to attend the Court on the next date, the cases will not be adjourned and that he will ensure that the brief is passed over to some other counsel.

In view of the above, in the interest of justice though we are compelled to adjourn this case for next Wednesday i.e. 24.4.2019 but we direct that in case Mr. B. D. Pandey, learned counsel for the University is unable to attend the Court, he will pass on the brief to some other counsel and that the case will not be adjourned for his absence.

List on 24.4.2019.

Order Date :- 17.4.2019

Pramod Tripathi