Rajesh vs State Of U.P.
2012 Latest Caselaw 65 ALL

Citation : 2012 Latest Caselaw 65 ALL
Judgement Date : 9 April, 2012

Allahabad High Court

Rajesh vs State Of U.P. on 9 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 1236 of 2012
 

 
Petitioner :- Rajesh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- S.K. Verma
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the applicant is stated to be on sanctioned leave.

Earlier also, on 20.3.2012 and 30.3.2012 this case has been adjourned on account of absence of learned counsel for the applicant.

List on 16.4.2012.

However, It is made clear that on the next date of hearing, either arguments would be addressed by the learned counsel through whom this application has been filed or some alternative arrangements would be made by the applicant for the purpose, or else appropriate orders would be passed.

Order Date :- 9.4.2012

A.Nigam

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