Ashok Kumar ( Second Bail ) vs State Of U.P.
2017 Latest Caselaw 7980 ALL

Citation : 2017 Latest Caselaw 7980 ALL
Judgement Date : 14 December, 2017

Allahabad High Court

Ashok Kumar ( Second Bail ) vs State Of U.P. on 14 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 8956 of 2015
 

 
Applicant :- Ashok Kumar ( Second Bail )
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sunder Lal,Ashok Kumar Singh,Sharad Kumar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajnish Kumar,J.

On the request and undertaking of learned counsel for the applicant that he will argue the case on the next date, the case is adjourned for today.

List on 21.12.2017.

It is made clear that on the next date of listing the case shall not be adjourned on any ground and if the counsel for applicant has any difficulty, he may make alternative arrangement failing which the case shall be decided on the material available on record.

Order Date :- 14.12.2017

psd

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