Niyaz Ali (Minor B.C.) vs State Of U.P. And Anr.
2017 Latest Caselaw 8209 ALL

Citation : 2017 Latest Caselaw 8209 ALL
Judgement Date : 21 December, 2017

Allahabad High Court

Niyaz Ali (Minor B.C.) vs State Of U.P. And Anr. on 21 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 10642 of 2016
 

 
Applicant :- Niyaz Ali (Minor B.C.)
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Mahmood Alam
 
Counsel for Opposite Party :- Govt. Advocate,Naved Mumtaz Ali
 

 
Hon'ble Rajnish Kumar,J.

Learned A.G.A. submits that he has served a copy of the supplementary counter affidavit on the learned counsel for applicant and undertakes to file the same in Registry within 24 hours.

Sri Naved Mumtaz Ali, counsel for opposite party is reported to be out of station.

List in week commencing 08.01.2018.

In the meantime, learned counsel for applicant may filed rejoinder affidavit, if any.

Order Date :- 21.12.2017

psd

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