Krishna Devi vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 14271 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 8927 of 2022
 

 
Petitioner :- Krishna Devi
 
Respondent :- State Of U.P. Thru. Prin. Secy. Food And Civil Supplies, Lko. And 2 Others
 
Counsel for Petitioner :- Satish Kumar Sharma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

Heard Shri S.K.Sharma, learned counsel for the petitioner and Shri S.K.Khare, learned Standing Counsel.

This court had passed the following order on 24.04.2023:-

"Sri L.M.Khare, learned Standing Counsel, on the basis of instructions, does not dispute that the judgment was reserved on 01.03.2023. However, he submits that the petitioner had moved an application through a new counsel for hearing on 03.04.2023, on which date 17.04.2023 was fixed for hearing and disposal. He has no further instructions. He prays for and is granted a week's further time to complete his instructions.

List on 05.05.2023 in top twenty cases."

Learned Standing Counsel on the basis of instructions submits that the date is fixed on 8th of May, 2023 as the petitioner has changed the counsel and made a request for further hearing. He further submits that in case the petitioner assists the court, the appeal shall be decided expeditiously and within the shortest possible time fixed by this court.

In view of above, the writ petition is disposed of providing herein that the appeal shall be decided within a period of ten days from today subject to assistance of the petitioner.

The order shall be communicated by learned Standing Counsel to the Joint Commissioner (Food), Lucknow Division, Lucknow forthwith without waiting for certified copy of the order.

Let a certified copy of this order be provided to learned counsels for the parties on payment of usual charges today itself.

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..........................................(Rajnish Kumar,J.)

Order Date :- 5.5.2023

Banswar