Allahabad High Court
Ram Bhushan vs The State Of U.P. on 12 April, 2012
Bench: Ajai Lamba
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- BAIL No. - 1696 of 2012 Petitioner :- Ram Bhushan Respondent :- The State Of U.P. Petitioner Counsel :- Bhupendra Veer Singh Respondent Counsel :- Govt.Advocate Hon'ble Ajai Lamba,J.
Illness slip has been filed by learned counsel for the applicant so as to seek adjournment.
In the interest of justice, list in next cause list.
It is further made clear that the applicant is required to make alternate arrangement in court so that arguments can be addressed, or else this case would be decided on the next date of listing.
This is the final opportunity.
Order Date :- 12.4.2012 A.Nigam