The Lucknow Bench of Allahabad High Court while imposing cost of Rs. 3000 has stated that adjourning the matter on the ground that counsel is going for pilgrimage is not valid. The Single Bench of Justice Dinesh Kumar Singh while allowing adjournment of bail application has observed that,
“This Court does not take cognizance of the people going for pilgrimage, but considering the request, it would be appropriate to adjourn the case for 28.01.2021 with some cost. Accordingly, the case is adjourned with cost of Rs.3,000/- (Rupees three thousand) to be deposited with the Oudh Bar Association before the next date.”
The Above observation is response to a requests made by counsels at the Bar for adjourning the matter on the ground that all the counsels have gone for pilgrimage to Shirdi. The court has directed that applicants to deposit cost of Rs.3,000/- (Rupees three thousand) with the Oudh Bar Association before the next date of hearing.
Case details
Case: - BAIL No. - 9518 of 2020
Applicant: - Om Prakash Tripathi
Opposite Party: - State of U.P.
Counsel for Applicant: - Pradeep Kumar Rai, Prakarsh Pandey
Counsel for Opposite Party :- G.A., Avanindra Singh Parihar, Avinash Kumar Singh, Devendra Kumar Rai, Maitriyee Singh
Bench: Justice Dinesh Kumar
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