33A. [ [Added by Notification No. 140/VIII-C-2, Correction slip No. 236 dated 16th May, 2006 published in U.P. Gazette, Part II dated 27th May, 2006 (w.e.f. 27.05.2006).]
In addition to the Hon'ble Chief Justice, the concerned Bench including that hearing bail plea of the appellant, may pass an order for expediting the hearing of appeal].
