Ajay Rajbhar vs The State Of U.P.
2013 Latest Caselaw 3326 ALL

Citation : 2013 Latest Caselaw 3326 ALL
Judgement Date : 20 June, 2013

Allahabad High Court

Ajay Rajbhar vs The State Of U.P. on 20 June, 2013

Bench: Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- BAIL No. - 3653 of 2013
 

 
Applicant :- Ajay Rajbhar
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Mrs.Madhulika Yadav,Anupriya Yadav,Santosh Kr. Yadav
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Learned Government Advocate prays for and granted four weeks' time to file counter affidavit. Two week's time thereafter shall be available to the learned counsel for the applicant to file rejoinder affidavit, if he so desires.

List after expiry of the aforesaid period.

Order Date :- 20.6.2013

A.Nigam

Download the LatestLaws.com Mobile App