Allahabad High Court
Sri Ram Dular vs D.D.C. And Others on 5 January, 2010
Court No. - 27 Case :- WRIT - B No. - 2086 of 1972 Petitioner :- Sri Ram Dular Respondent :- D.D.C. And Others Petitioner Counsel :- G.N. Verma,Rameshwar Nath,S.C. Agarwal Respondent Counsel :- S.C.,A.N. Bhargava,G.P. Bhargava,U.S.M. Tripathi Hon'ble Sibghat Ullah Khan,J.
Learned counsel for the petitioner is making all sorts of excuses for delaying hearing of the petition which is already 38 years old. One of the excuses is that the copies of the impunged judgments are handwritten. There is no such rule that High Court must provide typed copies. Learned counsel for the petitioner should have annexed typed copies of the judgments along with the writ petition. However, the case is passed over. Order Date :- 5.1.2010 vkg