Satish vs State Of U.P.
2013 Latest Caselaw 5576 ALL

Citation : 2013 Latest Caselaw 5576 ALL
Judgement Date : 6 September, 2013

Allahabad High Court

Satish vs State Of U.P. on 6 September, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22627 of 2013
 

 
Applicant :- Satish
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Gaurav Kakkar
 
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.

From the perusal of the record it comes out that counter affidavit is not called as yet.

Learned A.G.A. submits that he wants to file counter affidavit, though the counter affidavit by private party counsel has filed without being proposed by the learned A.G.A.

Let counter affidavit be filed within two weeks.

Rejoinder affidavit, if any, may also be filed in the meanwhile.

List immediately after expiry of two weeks.

Order Date :- 6.9.2013

Monika

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