Name Singh vs State Of U.P.And Another
2011 Latest Caselaw 1005 ALL

Citation : 2011 Latest Caselaw 1005 ALL
Judgement Date : 11 April, 2011

Allahabad High Court

Name Singh vs State Of U.P.And Another on 11 April, 2011

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- APPLICATION U/S 482 No. - 4185 of 2011
 

 
Petitioner :- Name Singh
 
Respondent :- State Of U.P.And Another
 
Petitioner Counsel :- A. Kumar Srivastava
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the parties.

It is contended by the learned counsel for the applicant that this is the first time extension application moved on behalf of the applicant for grant of extension of time.

Accordingly, the time extension application no. 109013 of 2011 is allowed.

As prayed, ten days further time, from today, is granted to the applicant to appear and surrender before the court below pursuant to the earlier order of this Court dated 22.2.2011. In case, the applicant does not appear before the court below within the aforesaid extended period, no further time shall be granted.

Order Date :- 11.4.2011

Ashish