Ashok Kumar vs State Of U.P.
2012 Latest Caselaw 199 ALL

Citation : 2012 Latest Caselaw 199 ALL
Judgement Date : 12 April, 2012

Allahabad High Court

Ashok Kumar vs 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. - 1822 of 2012
 

 
Petitioner :- Ashok Kumar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- A.K. Tiwari
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

On the last date, it was clearly directed that no further adjournment would be given.

Today also, no one has turned up on behalf of the applicant to press this application.

List in next cause list. Final opportunity.

It is made clear that the case shall be decided on the next date of listing. In case, the arguing counsel is not available, alternate arrangement would be made.

Order Date :- 12.4.2012

A.Nigam

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