Allahabad High Court
State Of U.P. vs Nasim Khan & Others on 3 November, 2014
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 22 Case :- GOVERNMENT APPEAL No. - 6042 of 2010 Appellant :- State Of U.P. Respondent :- Nasim Khan & Others Counsel for Appellant :- A.K. Sand,A.G.A,Chandra Kesh Mishra,Daya Shankar Misra Counsel for Respondent :- Mukhtar Alam Hon'ble Akhtar Husain Khan,J.
Shri Jitendra Ojha learned A.G.A. appeared on behalf of Shri Narendra Deo Rai and prayed that Shri Narendra Deo Rai is busy in Court No.18 today. He shall argue the case positively on 5.11.2014.
Learned counsel for respondent opposed the adjournment.
Shri Narendra Deo Rai who is conducting this case is busy in Court No.18. Therefore the case is adjourned today and 5.11.2014 is fixed for hearing peremptorily.
Perusal of order sheet shows that several adjournments have been taken on behalf of appellant State.
In view of above it is made clear that if the case is not argued on 5.11.2014, stay order granted in favour of appellant shall stand vacated.
Order Date :- 3.11.2014 RU