Allahabad High Court
Prof. Onkar Singh & Another vs State Of U.P. on 17 January, 2013
Author: Jayashree Tiwari
Bench: Jayashree Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 25 Case :- APPLICATION U/S 482 No. - 4317 of 1998 Petitioner :- Prof. Onkar Singh & Another Respondent :- State Of U.P. Petitioner Counsel :- Pankaj Naqvi,Arun Prakash Respondent Counsel :- Aga,Dinesh Pathak,S.D. Pathak Hon'ble Mrs. Jayashree Tiwari,J.
Case called out in the revised list.
Learned counsel for the applicants submits that the applicant no. 2 is old person and he is not certain whether the applicant no. 2 is alive or not. On this count, he is seeking adjournment to verify this fact.The matter is pending since 1998, it is expedient to verify this fact.
List this matter in the next cause list peremptorily with the direction that the petition be listed as peremptorily, learned counsel for the applicant to positively argue the matter on the next date fixed.
Order Date :- 17.1.2013 Monika