Mohd. Eijaz vs State Of U.P.
2015 Latest Caselaw 5175 ALL

Citation : 2015 Latest Caselaw 5175 ALL
Judgement Date : 8 December, 2015

Allahabad High Court

Mohd. Eijaz vs State Of U.P. on 8 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 11062 of 2015
 

 
Applicant :- Mohd. Eijaz
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajesh Kumar Sharma,Prabhu Saran
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Learned A.G.A prays for and is granted two weeks' time to file counter affidavit.

Rejoinder affidavit may be filed within one week thereafter.

List thereafter.

Order Date :- 8.12.2015

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