Haji Faiyyaz And Others vs State Of U.P.
2011 Latest Caselaw 4416 ALL

Citation : 2011 Latest Caselaw 4416 ALL
Judgement Date : 6 September, 2011

Allahabad High Court

Haji Faiyyaz And Others vs State Of U.P. on 6 September, 2011

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 26623 of 2011
 

 
Petitioner :- Haji Faiyyaz And Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Shashank Kumar,Rajeev Sisodia
 
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 applicants that this is the first time extension application moved on behalf of the applicants for grant of extension of time.

Accordingly, the time extension application no. 261929 of 2011 is allowed.

As prayed, two weeks' further time, from today, is granted to the applicants to appear and surrender before the court below pursuant to the earlier order of this Court dated 17.08.2011. In case, the applicants do not appear before the court below within the aforesaid extended period, no further time shall be granted.

Order Date :- 6.9.2011

S.Ali