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Gyanendra Prakash Bharadwaj vs State Of U.P. And Another
2013 Latest Caselaw 5729 ALL

Citation : 2013 Latest Caselaw 5729 ALL
Judgement Date : 11 September, 2013

Allahabad High Court
Gyanendra Prakash Bharadwaj vs State Of U.P. And Another on 11 September, 2013
Bench: Jayashree Tiwari



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 3835 of 2012
 

 
Applicant :- Gyanendra Prakash Bharadwaj
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ramanuj Tripathi
 
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 not present.

Sri Sanjay Singh, Advocate has filed his parcha on behalf of the respondent no. 2. The same be taken on record and be made part of the record.

Sri Snajay Singh, prays for and is granted two weeks time to file counter affidavit.

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 :- 11.9.2013

Monika

 

 

 
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