Vipin Pathak vs State Of U.P.
2012 Latest Caselaw 680 ALL

Citation : 2012 Latest Caselaw 680 ALL
Judgement Date : 23 April, 2012

Allahabad High Court

Vipin Pathak 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. - 4011 of 2011
 

 
Petitioner :- Vipin Pathak
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sarvesh Kumar Shukla,A.N. Misra
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

None is present on behalf of the applicant to press this application.

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

However, in the interest of justice, one more opportunity is given.

List in next cause list.

This is final opportunity.

In case, arguing counsel is not available, alternative arrangement be made.

Order Date :- 23.4.2012

A.Nigam

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