Smt. Sunita vs State Of U.P.
2013 Latest Caselaw 3815 ALL

Citation : 2013 Latest Caselaw 3815 ALL
Judgement Date : 8 July, 2013

Allahabad High Court

Smt. Sunita vs State Of U.P. on 8 July, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 1063 of 2012
 

 
Applicant :- Smt. Sunita
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Brij Lal Shukla,Sunil Vashistha
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the petitioner-applicant is present.

Learned counsel for the applicant prays for and is granted two weeks time to file rejoinder affidavit.

Let rejoinder affidavit be filed within two weeks.

List immediately thereafter.

Order Date :- 8.7.2013

Monika

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