Shri Kant vs State Of U.P.
2015 Latest Caselaw 3794 ALL

Citation : 2015 Latest Caselaw 3794 ALL
Judgement Date : 3 November, 2015

Allahabad High Court

Shri Kant vs State Of U.P. on 3 November, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 9871 of 2015
 

 
Applicant :- Shri Kant
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Anuj Dayal
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

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

Learned A.G.A prays for and is granted three weeks time to file counter affidaivt.

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

Rejoinder affidavit may be filed within one week thereafter.

List thereafter.

Order Date :- 3.11.2015

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