Rizwan vs State Of U.P.
2012 Latest Caselaw 155 ALL

Citation : 2012 Latest Caselaw 155 ALL
Judgement Date : 11 April, 2012

Allahabad High Court

Rizwan vs State Of U.P. on 11 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 462 of 2012
 

 
Petitioner :- Rizwan
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Deepti Gupta,Manish Jauhari,Mohit Jauhari
 
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 :- 11.4.2012

A.Nigam

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