Ravindra Kashyap vs State Of U.P.
2012 Latest Caselaw 5716 ALL

Citation : 2012 Latest Caselaw 5716 ALL
Judgement Date : 23 November, 2012

Allahabad High Court

Ravindra Kashyap vs 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. - 1359 of 2011
 

 
Petitioner :- Ravindra Kashyap
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- S K Srivastava,M.Saxena
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

This case relates to the year 2011. The case had to be adjourned a number of times on account of either non-appearance of the learned counsel for the applicant or illness-slip.

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

Download the LatestLaws.com Mobile App