Ram Bhushan vs The State Of U.P.
2012 Latest Caselaw 689 ALL

Citation : 2012 Latest Caselaw 689 ALL
Judgement Date : 23 April, 2012

Allahabad High Court

Ram Bhushan vs The 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. - 1696 of 2012
 

 
Petitioner :- Ram Bhushan
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Bhupendra Veer Singh
 
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, learned counsel for the applicant prays for time to argue the case..

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 of any inability in arguing the case, alternative arrangement be made.

Order Date :- 23.4.2012

A.Nigam

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