Allahabad High Court
Bhairo Prasad & Others vs State Of U.P. & Others on 11 January, 2010
Bench: Amitava Lala, S.N.H. Zaidi
Court No. - 3 Case :- WRIT - C No. - 26539 of 2007 Petitioner :- Bhairo Prasad & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- R.N. Upadhyaya,Atul Kumar Upadhyaya Respondent Counsel :- C.S.C. Hon'ble Amitava Lala,J.
Hon'ble S.N.H. Zaidi,J.
The case is passed over for the day on the illness slip of Sri R.N. Upadhyaya and Sri Atul Kumar Upadhyaya, learned Counsel appearing for the petitioners.
Let it appear in the next cause list under the heading for orders.
If the learned Counsel appearing for the petitioners are ill perpetually, in that case a fresh counsel has to be engaged or alternative arrangement will be made for the purpose of expediting the hearing of the matter on the next date. In further, if more than one counsel is available, Court will expect that the counsel, who is not ill, will proceed with matter.
Order Date :- 11.1.2010 SKT/-