Rajendra Prasad Yadav vs The State Of U.P.
2012 Latest Caselaw 5714 ALL

Citation : 2012 Latest Caselaw 5714 ALL
Judgement Date : 23 November, 2012

Allahabad High Court

Rajendra Prasad Yadav vs The State Of U.P. on 23 November, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 8363 of 2011
 

 
Petitioner :- Rajendra Prasad Yadav
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Sanjai Srivastava,Hari Datta Singh
 
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.

Learned counsel for the applicant prays for last opportunity to address arguments.

As a last opportunity, list on 05.12.2012.

However, it is made clear that no further adjournment would be given.

Order Date :- 23.11.2012

A.Nigam

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