Smt.Ramawati Pandey And Ors.(2) vs Sri Ramsajan Pandey
2012 Latest Caselaw 1942 ALL

Citation : 2012 Latest Caselaw 1942 ALL
Judgement Date : 18 May, 2012

Allahabad High Court

Smt.Ramawati Pandey And Ors.(2) vs Sri Ramsajan Pandey on 18 May, 2012

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 415 of 2001
 

 
Petitioner :- Smt.Ramawati Pandey And Ors.(2)
 
Respondent :- Sri Ramsajan Pandey
 
Petitioner Counsel :- Brij Raj Tripathi
 
Respondent Counsel :- G.A.,Vikram Sonal Singh
 

 
Hon'ble Ravindra Singh,J.

Heard Sri Brij Raj Tripathi, learned counsel for the revisionists, learned A.G.A. and SRi Vikram Sonal Singh, learned counsel for the opposite party.

It is submitted by learned counsel for the revisionists and Opposite party that both the parties have entered into compromise so revision has become infructuous.

Therefore, the interim order dated 6.11.2001 is hereby vacated.

Accordingly this revision is disposed of.

Order Date :- 18.5.2012

RPD

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