Mukesh Rawat vs State Of U.P.
2017 Latest Caselaw 7910 ALL

Citation : 2017 Latest Caselaw 7910 ALL
Judgement Date : 12 December, 2017

Allahabad High Court

Mukesh Rawat vs State Of U.P. on 12 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 11258 of 2015
 

 
Applicant :- Mukesh Rawat
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Deep Kamal
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajnish Kumar,J.

Sri Deep Kamal, learned counsel for applicant submits he had filed supplementary affidavit after serving a copy on learned A.G.A. in the Registry on 17.11.2017, but the same is not on record.

As per office report dated 07.12.2017 the supplementary affidavit has not been filed till date.

Learned counsel for applicant prays for two weeks further time to file supplementary affidavit.

Time, as prayed, is granted.

List thereafter..

Order Date :- 12.12.2017

psd

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