Sahar Bano vs State Of U.P. Thru. Secy. Home ...
2013 Latest Caselaw 1219 ALL

Citation : 2013 Latest Caselaw 1219 ALL
Judgement Date : 23 April, 2013

Allahabad High Court

Sahar Bano vs State Of U.P. Thru. Secy. Home ... on 23 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 597 of 2011
 

 
Petitioner :- Sahar Bano
 
Respondent :- State Of U.P. Thru. Secy. Home Deptt. & 11 Ors.
 
Petitioner Counsel :- Brijesh Kumar Misra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Illness slip has been filed by Sri Brijesh Kumar Mishra, learned counsel for the petitioner. Even on the last date of listing, viz. 22.3.2013, the same request was made so as to seek adjournment.

List on 29.4.2013. It is made clear that no further adjournment would be given and the case would be decided.

The petitioner may make alternative arrangement, if the counsel is not maintaining good health.

Order Date :- 23.4.2013

A.Nigam

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