Iqbal Singh Chabra vs Smt.Ranjeet Kaur
2012 Latest Caselaw 1832 ALL

Citation : 2012 Latest Caselaw 1832 ALL
Judgement Date : 16 May, 2012

Allahabad High Court

Iqbal Singh Chabra vs Smt.Ranjeet Kaur on 16 May, 2012

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 537 of 2002
 

 
Petitioner :- Iqbal Singh Chabra
 
Respondent :- Smt.Ranjeet Kaur
 
Petitioner Counsel :- Girish Chandra Upadhyaya
 

 
Hon'ble Ravindra Singh,J.

List is revised.

None appears to press this revision.

The office report shows that revisionist has not taken the steps for service of notice upon the opposite party, as such notice could not be sent, therefore, this revision is dismissed for want of prosecution.

The interim order dated 13.11.2002 is hereby vacated.

Order Date :- 16.5.2012

RPD

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