Sanchit Yadav vs State Of U.P.
2015 Latest Caselaw 5514 ALL

Citation : 2015 Latest Caselaw 5514 ALL
Judgement Date : 16 December, 2015

Allahabad High Court

Sanchit Yadav vs State Of U.P. on 16 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 11330 of 2015
 

 
Applicant :- Sanchit Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Anil Kumar Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Sri Arvind Kumar Tiwari, Advocate has filed vakalatnama on behalf of the complainant be taken on record.

Learned counsel for the complainant prays for and is granted two weeks and no more time to file counter affidavit.

Rejoinder affidavit may be filed within one week thereafter.

List on 18.1.2016 showing the name of Sri Arvind Kumar Tiwari as counsel for the complainant.

Order Date :- 16.12.2015

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