Amarnath Rawat vs State Of U.P.Thru. Principal ...
2015 Latest Caselaw 4319 ALL

Citation : 2015 Latest Caselaw 4319 ALL
Judgement Date : 19 November, 2015

Allahabad High Court

Amarnath Rawat vs State Of U.P.Thru. Principal ... on 19 November, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 9551 of 2015
 

 
Applicant :- Amarnath Rawat
 
Opposite Party :- State Of U.P.Thru. Principal Secy.( Home )
 
Counsel for Applicant :- Imran Khan
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Supplementary affidavit has been filed on behalf of the applicant be taken on record.

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

Rejoinder affidavit may be filed within one week thereafter.

List thereafter.

Order Date :- 19.11.2015

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