Waseem vs State Of U.P.
2012 Latest Caselaw 652 ALL

Citation : 2012 Latest Caselaw 652 ALL
Judgement Date : 23 April, 2012

Allahabad High Court

Waseem vs State Of U.P. on 23 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 1689 of 2012
 

 
Petitioner :- Waseem
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Anil Kumar Awasthi
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

On the last date, case was adjourned on the ground of illness providing final opportunity.

Today also, illness slip has been filed on behalf of learned counsel for the applicant.

In the interest of justice, one more opportunity is given.

List in next cause list.

However, it is made clear that on the next date of listing, the case shall be decided. In case, arguing counsel is not available, alternative arrangement be made.

Order Date :- 23.4.2012

A.Nigam

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