Kamal Kevat vs State Of U.P.
2013 Latest Caselaw 3907 ALL

Citation : 2013 Latest Caselaw 3907 ALL
Judgement Date : 9 July, 2013

Allahabad High Court

Kamal Kevat vs State Of U.P. on 9 July, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 31099 of 2011
 

 
Applicant :- Kamal Kevat
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Chandra Kumar Rai,Kailash Chaudhary,Vijay Kumar Tripathi
 
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 A.G.A. prays for and is granted two weeks time to file counter affidavit.

Let counter affidavit be filed within two weeks.

Rejoinder affidavit, if any, may also be filed within one week thereafter.

List immediately thereafter.

Order Date :- 9.7.2013

Monika

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