Uma Shankar vs State Of U.P.
2012 Latest Caselaw 353 ALL

Citation : 2012 Latest Caselaw 353 ALL
Judgement Date : 16 April, 2012

Allahabad High Court

Uma Shankar vs State Of U.P. on 16 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 2136 of 2012
 

 
Petitioner :- Uma Shankar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ram Prakash Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the respondent-State again seeks adjournment on the ground that file has not been received.

List in next cause list.

However, it is made clear that in case on the next date of listing, arguments are not addressed by the learned State Counsel, Legal Remembrancer shall remain present in Court.

Order Date :- 16.4.2012

A.Nigam

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