Anil Kumar Gupta vs State Of Up Thru. Secy. Home Civil ...
2016 Latest Caselaw 309 ALL

Citation : 2016 Latest Caselaw 309 ALL
Judgement Date : 11 March, 2016

Allahabad High Court

Anil Kumar Gupta vs State Of Up Thru. Secy. Home Civil ... on 11 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 1921 of 2016
 

 
Applicant :- Anil Kumar Gupta
 
Opposite Party :- State Of Up Thru. Secy. Home Civil Secy. Lucknow
 
Counsel for Applicant :- Akhter Abbas,Syed Suleman Abbas
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

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

Rejoinder affidavit may be filed within one week thereafter.

List thereafter

Order Date :- 11.3.2016

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