Sonu Gupta vs State Of U.P.
2013 Latest Caselaw 3320 ALL

Citation : 2013 Latest Caselaw 3320 ALL
Judgement Date : 19 June, 2013

Allahabad High Court

Sonu Gupta vs State Of U.P. on 19 June, 2013

Bench: Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- BAIL No. - 3627 of 2013
 

 
Applicant :- Sonu Gupta
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Praveen Tripathi
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Two weeks time, as prayed by the learned Government Advocate, is granted to file counter affidavit. A week's time thereafter shall be available to the learned counsel for the applicant to file rejoinder affidavit, if any.

List after expiry of the aforesaid period.

Order Date :- 19.6.2013

A.Nigam

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