Mathura vs State Of U.P.
2012 Latest Caselaw 6046 ALL

Citation : 2012 Latest Caselaw 6046 ALL
Judgement Date : 14 December, 2012

Allahabad High Court

Mathura vs State Of U.P. on 14 December, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 5888 of 2012
 

 
Petitioner :- Mathura
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ashutosh Singh,Kailash Nath Misra
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the applicant contends that there is no necessity of filing rejoinder affidavit.

List in IInd week of January, 2013.

Order Date :- 14.12.2012

A.Nigam

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