Meesum Abbas And Another vs State Of U.P.And Another
2011 Latest Caselaw 38 ALL

Citation : 2011 Latest Caselaw 38 ALL
Judgement Date : 3 March, 2011

Allahabad High Court

Meesum Abbas And Another vs State Of U.P.And Another on 3 March, 2011

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- APPLICATION U/S 482 No. - 40579 of 2010
 

 
Petitioner :- Meesum Abbas And Another
 
Respondent :- State Of U.P.And Another
 
Petitioner Counsel :- Mohd. Aslam Ansari
 
Respondent Counsel :- Govt.Advocate,S.M.A.Abdy
 

 
Hon'ble Yogesh Chandra Gupta,J.

Learned counsel for the applicants as also learned counsel for opp. party No.2 are present.

In pursuance of the order dated 17.1.2011, Applicant No.1-Meesum Abbas (Husband) and opp. party No.2 Smt. Saddika (wife) are present in Court. They are identified by their counsel. Rs.5,000/-, as directed by another Bench of this Court, have been paid by applicant No.1-Meesum Abbas to opp. party No.2-Smt. Saddika.

As jointly requested by learned counsel for both the parties, list on 17.3.2011 before the appropriate Bench.

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

Parties to be present in person on that date.

Order Date :- 3.3.2011