Bhikha And Anr. ( Second Bail ) vs State Of Up
2017 Latest Caselaw 7850 ALL

Citation : 2017 Latest Caselaw 7850 ALL
Judgement Date : 11 December, 2017

Allahabad High Court

Bhikha And Anr. ( Second Bail ) vs State Of Up on 11 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 5571 of 2017
 

 
Applicant :- Bhikha And Anr. ( Second Bail )
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Gulam Mustafa
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajnish Kumar,J.

Sri Gulam Mustafa, learned counsel for the applicant prays for a week's further time to file rejoinder affidavit.

On 23.11.2017 while adjourning the case on the illness of learned counsel for applicant, it was provided by this Court that on the next date of listing, if the argument is not conducted by the learned counsel for applicant then this application shall be decided in accordance with law.

However, in the interest of justice, one week and no more time is granted for filing rejoinder affidavit.

List immediately thereafter..

Order Date :- 11.12.2017

psd

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