Mahendra Kumar Awasthi vs State Of U.P.
2017 Latest Caselaw 5031 ALL

Citation : 2017 Latest Caselaw 5031 ALL
Judgement Date : 5 October, 2017

Allahabad High Court

Mahendra Kumar Awasthi vs State Of U.P. on 5 October, 2017

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 32
 

 
Case :- BAIL No. - 4988 of 2016
 

 
Applicant :- Mahendra Kumar Awasthi
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Avadhesh Kumar Singh,Kaushal Kishore Tewari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shashi Kant,J.

Counter affidavit filed today by learned A.G.A. is taken on record.

Learned counsel for the applicant prays for and is granted ten days time to file rejoinder affidavit.

List thereafter.

Order Date :- 5.10.2017

Monika

Download the LatestLaws.com Mobile App