Gyanendradhar Mishra vs State Of U.P.
2017 Latest Caselaw 4404 ALL

Citation : 2017 Latest Caselaw 4404 ALL
Judgement Date : 14 September, 2017

Allahabad High Court

Gyanendradhar Mishra vs State Of U.P. on 14 September, 2017

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 34878 of 2017
 

 
Applicant :- Gyanendradhar Mishra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Triloki Nath,Sri Kamal Krishna
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Abhai Kumar,J.

Vakalatnama filed on behalf of complainant by Mr. Akhila Nand Pandey, Advocate, today, is taken on record.

Learned A.G.A. as well as learned counsel for the complainant is directed to file counter affidavit within four weeks from today. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List on 8.11.2017 before the appropriate Bench.

The matter shall not be treated as tied-up or part-heard to this Bench.

Order Date :- 14.9.2017

Ishan

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