Kiranpal vs State Of U.P.
2013 Latest Caselaw 4250 ALL

Citation : 2013 Latest Caselaw 4250 ALL
Judgement Date : 17 July, 2013

Allahabad High Court

Kiranpal vs State Of U.P. on 17 July, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 316 of 2012
 

 
Applicant :- Kiranpal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Faraz Kazmi,S.K. Tyagi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant is present and prays for time to file rejoinder affidavit. He concedes that he has received counter affidavit in January, 2013 and his rejoinder affidavit is under preparation. More than six months have elapsed and we are running in seventh month. The prayer for filing rejoinder affidavit is highly belated. The prayer is accordingly rejected.

Learned A.G.A. is present.

Let progress report of the case be called within two weeks.

List after two weeks.

Order Date :- 17.7.2013

Monika

Download the LatestLaws.com Mobile App