Jiaurrahman vs State Of U.P.
2015 Latest Caselaw 4919 ALL

Citation : 2015 Latest Caselaw 4919 ALL
Judgement Date : 1 December, 2015

Allahabad High Court

Jiaurrahman vs State Of U.P. on 1 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 9528 of 2015
 

 
Applicant :- Jiaurrahman
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mayank Pandey,Shri Mahmood Alam
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Sri Mahmood Alam, Advocate submits that he is counsel for the complainant and his name has wrongly been shown in the cause list as counsel for the applicant. He prays for and is granted ten days and no more time to file counter affidavit.

List thereafter showing the name of Sri Mahmood Alam as counsel for the complainant in place of learned counsel for the applicant.

Order Date :- 1.12.2015

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