Allahabad High Court
Ankit Mishra vs State Of U.P. on 19 November, 2015
Bench: Bachchoo Lal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 11 Case :- BAIL No. - 10444 of 2015 Applicant :- Ankit Mishra Opposite Party :- State Of U.P. Counsel for Applicant :- Sumit K. Srivastava Counsel for Opposite Party :- Govt. Advocate Hon'ble Bachchoo Lal,J.
Sri Abhisek Misra, Advocate has filed vakalatnama on behalf of the complainant be taken on record.
Learned A.G.A prays for and is granted four weeks time to file counter affidavit.
In the meantime learned counsel for the complainant may also file counter affidavit.
Rejoinder affidavit may be filed within one week thereafter.
List thereafter.
Order Date :- 19.11.2015 A.