ANURUDH KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Today, an illness slip has been sent by Sri Om Prakash Mishra, learned counsel for the revisionist. Sri H.L. Pandey, learned counsel for opposite party Nos. 2 and 3 has drawn the attention of this Court that Sri Om Prakash Mishra, learned counsel for the revisionist has been sending regular illness slips when the matter was listed before this Court at regular interval.

(2.) From the order-sheet of this Court it transpires that Sri Om Prakash Mishra had sent illness slips on 17.8.2011, 28.9.2011, 19.10.2011 and 20.1.2012, respectively due to which the present case was adjourned by the Court. On 1.2.2012 when the matter was lastly listed, on the prayer made by the learned counsel for the revisionist, the matter was directed to be listed in the next cause list. Hence, the case is listed today. Thus, it is difficult to honour the illness slip of Sri Om Prakash Mishra today and the Court proceeds to hear the case.

(3.) Heard Sri H.L. Pandey, learned counsel for opposite party Nos. 2 and 3 and learned A.G.A. for the State and perused the record.