Bhagwan Dass vs State Of. U.P.
2013 Latest Caselaw 4913 ALL

Citation : 2013 Latest Caselaw 4913 ALL
Judgement Date : 5 August, 2013

Allahabad High Court

Bhagwan Dass vs State Of. U.P. on 5 August, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 9537 of 2012
 

 
Applicant :- Bhagwan Dass
 
Opposite Party :- State Of. U.P.
 
Counsel for Applicant :- Arshiyam Nasir,B.K.Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant prays for and is granted one week time to file rejoinder affidavit. Already three weeks have been passed since receipt of the counter affidavit.

Let rejoinder affidavit be filed within one week by learned counsel for the applicant.

List this matter in the next cause list peremptorily.

Order Date :- 5.8.2013

Monika

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