Smt. Nirmala Devi & Another vs State Of U.P. & Another
2011 Latest Caselaw 2981 ALL

Citation : 2011 Latest Caselaw 2981 ALL
Judgement Date : 25 July, 2011

Allahabad High Court

Smt. Nirmala Devi & Another vs State Of U.P. & Another on 25 July, 2011

Bench: Rajesh Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 3234 of 2007
 

 
Petitioner :- Smt. Nirmala Devi & Another
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- H.M. Srivastava,Neeraj Srivastava
 
Respondent Counsel :- Govt. Advocate,S.S.Rajpoot
 

 
Hon'ble Rajesh Chandra,J.

Criminal Misc. Application No. 368850 of 2010 has been moved by the learned counsel for the revisionists mentioning therein that the parties have settled their disputes.

Shri S.S. Mishra, learned counsel for the revisionists states that the revisionists do not want to proceed with the revision and the same may be dismissed as withdrawn.

In view the statement given above, the revision is dismissed as withdrawn.

Order Date :- 25.7.2011

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