RAJEEV GUPTA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) SLP(Crl.) No(s).9187/2022 by the accused takes exception to the administrative order passed by the Chief Justice of the High Court of Judicature at Allahabad rejecting the prayer to transfer Government Appeal No.1624 of 2004 from Lucknow to Allahabad.

(2.) The transfer was sought on the ground that the learned Senior Counsel who has to argue the matter at Lucknow was ordinarily based at Allahabad and because of his old age it would not be possible for him to go all the way to Lucknow for arguments.

(3.) The instant writ petition has been filed by the complainant seeking directions that the matter which is pending consideration before the High Court and which is getting repeatedly adjourned be directed to be listed and heard at an early date.