Kamal Kishore Gupta @ Kamal Gupta vs State Through C.B.I/A.C.B. ...
2015 Latest Caselaw 4606 ALL

Citation : 2015 Latest Caselaw 4606 ALL
Judgement Date : 26 November, 2015

Allahabad High Court

Kamal Kishore Gupta @ Kamal Gupta vs State Through C.B.I/A.C.B. ... on 26 November, 2015

Bench: Bala Krishna Narayana




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- BAIL No. - 9069 of 2015
 

 
Applicant :- Kamal Kishore Gupta @ Kamal Gupta
 
Opposite Party :- State Through C.B.I/A.C.B. Lucknow
 
Counsel for Applicant :- Anil Kumar Sharma
 
Counsel for Opposite Party :- Bireshwar Nath
 

 
Hon'ble Bala Krishna Narayana,J.

Rejoinder affidavit filed by learned counsel for the applicant in the Court today is taken on record.

The case is adjourned on the request made by Sri Bireshwar Nath, learned counsel for the Central Bureau of Investigation.

List on 03.12.2015 before the appropriate Court.

Order Date :- 26.11.2015

Faridul

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