Gulrez Ahmed vs State Of U.P.And 2 Others
2017 Latest Caselaw 376 ALL

Citation : 2017 Latest Caselaw 376 ALL
Judgement Date : 10 May, 2017

Allahabad High Court

Gulrez Ahmed vs State Of U.P.And 2 Others on 10 May, 2017

Bench: Daya Shankar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- CRIMINAL REVISION No. - 541 of 2014
 

 
Revisionist :- Gulrez Ahmed
 
Opposite Party :- State Of U.P.And 2 Others
 
Counsel for Revisionist :- M.J. Akhtar,J.P.Mishra,V.M. Zaidi
 
Counsel for Opposite Party :- Govt. Advocate,Jitendra Prasad Mishra,Lavkush Kumar Bhatt,Meraj Ahmad Khan,Sushil Kumar Srivastava
 

 
Hon'ble Daya Shankar Tripathi,J.

Supplementary counter affidavit filed by the opposite party Nos.2 and 3 is taken on record.

Learned counsel for the revisionist prays for and is granted three weeks' and no more time to file rejoinder affidavit to counter affidavit and supplementary counter affidavit.

List thereafter.

Interim order, if any, shall continue till the next date of listing.

Order Date :- 10.5.2017

atul

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