Brijesh Kumar Gupta vs State Of U.P.
2013 Latest Caselaw 3328 ALL

Citation : 2013 Latest Caselaw 3328 ALL
Judgement Date : 20 June, 2013

Allahabad High Court

Brijesh Kumar Gupta vs 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. - 3658 of 2013
 

 
Applicant :- Brijesh Kumar Gupta
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Indra Pratap Singh,Ram Sagar Shukla
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

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

List immediately after expiry of the aforesaid period.

Order Date :- 20.6.2013

A.Nigam

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