Amit Sonker vs State Of U.P.
2012 Latest Caselaw 374 ALL

Citation : 2012 Latest Caselaw 374 ALL
Judgement Date : 16 April, 2012

Allahabad High Court

Amit Sonker 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. - 5811 of 2010
 

 
Petitioner :- Amit Sonker
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Subhash Chandra Verma,B P Singh,M.U.Ahmad,Prem Prakashini Mishra
 
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 made clear that the case shall be decided on the next date of listing. In case the arguing counsel is not available, alternative arrangement be made.

This is the final opportunity.

Order Date :- 16.4.2012

A.Nigam

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