Smt.Sangeeta Verma vs The State Of U.P.& Another
2011 Latest Caselaw 5178 ALL

Citation : 2011 Latest Caselaw 5178 ALL
Judgement Date : 17 October, 2011

Allahabad High Court

Smt.Sangeeta Verma vs The State Of U.P.& Another on 17 October, 2011

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 2331 of 2008
 

 
Petitioner :- Smt.Sangeeta Verma
 
Respondent :- The State Of U.P.& Another
 
Petitioner Counsel :- S.C. Sitapuri,Amitabh Shukla
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant and learned A.G.A.

It is submitted by learned counsel for the applicant that in pursuance of the order dated 25.8.2008 passed by another bench of this court, the applicant has moved the discharged application the same is pending.

Considering the order dated 25.8.2008 it is directed that till the pendency of discharge application no coercive steps shall be taken against the applicant.

With this direction, this application is finally disposed of.

Order Date :- 17.10.2011

RPD

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