Smt.Divya Kaur Sabharwal ... vs State Of U.P.& 2 Ors.
2012 Latest Caselaw 5706 ALL

Citation : 2012 Latest Caselaw 5706 ALL
Judgement Date : 23 November, 2012

Allahabad High Court

Smt.Divya Kaur Sabharwal ... vs State Of U.P.& 2 Ors. on 23 November, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 7144 of 2011
 

 
Petitioner :- Smt.Divya Kaur Sabharwal (Minor-B.C.)
 
Respondent :- State Of U.P.& 2 Ors.
 
Petitioner Counsel :- Salil K.Srivastava
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

This case relates to the year 2011. On earlier dates, the case had to be adjourned on account of either absence of the learned counsel for the applicant or his request.

As a last opportunity, the case is adjourned. However, it is made clear that no further adjournment would be given.

List on 05.12.2012.

Order Date :- 23.11.2012

A.Nigam

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