Jamaluddeen vs State Of U.P.
2015 Latest Caselaw 4996 ALL

Citation : 2015 Latest Caselaw 4996 ALL
Judgement Date : 2 December, 2015

Allahabad High Court

Jamaluddeen vs State Of U.P. on 2 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 3980 of 2015
 

 
Applicant :- Jamaluddeen
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Manoj Kumar Tiwari,Vijai Kumar
 
Counsel for Opposite Party :- Govt.Advocate,D.P. Tiwari
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the complainant submits that his name has wrongly been shown in the cause list as D.P. Tiwari,counsel for the complainant due to which he could not brought his file.

List in the next cause list showing the name of Sri O.P. Tiwari as counsel for the complainant in place of Sri D.P. Tiwari.

In the same period learned counsel for the complainant may also file counter affidavit.

Order Date :- 2.12.2015

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