Smt. Seema Bharti vs State Of U.P. And Others
2011 Latest Caselaw 4512 ALL

Citation : 2011 Latest Caselaw 4512 ALL
Judgement Date : 8 September, 2011

Allahabad High Court

Smt. Seema Bharti vs State Of U.P. And Others on 8 September, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 
Cr. Misc. Time Extension Application No.  265348 of 2011.
 
IN
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 68345 of 2010
 

 
Petitioner :- Smt. Seema Bharti
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Rajesh Kumar Singh
 
Respondent Counsel :- Govt. Advocate,Shivaji Singh
 

 
Hon'ble Arvind Kumar Tripathi,J.

This is an application for extension of time to deposit the cost for compliance of the order dated 19.4.2011.

Learned counsel for the applicant contended that information could not be given well within time, hence, the amount of cost could not be deposited within one month as directed by this court.

Two weeks further time is allowed for depositing the cost for compliance of the order dated 19.4.2011.

The present application is accordingly disposed of.

Order Date :- 8.9.2011

Gss

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