Mohd.Aslam Siddiqui vs State Of U.P.& 2 Ors.
2012 Latest Caselaw 2242 ALL

Citation : 2012 Latest Caselaw 2242 ALL
Judgement Date : 28 May, 2012

Allahabad High Court

Mohd.Aslam Siddiqui vs State Of U.P.& 2 Ors. on 28 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 189 of 2007
 

 
Petitioner :- Mohd.Aslam Siddiqui
 
Respondent :- State Of U.P.& 2 Ors.
 
Petitioner Counsel :- G.M. Kamil
 
Respondent Counsel :- Govt.Advocate,Mohd. Saulat Wasim
 

 
Hon'ble Ajai Lamba,J.

The matter involves maintenance to wife.

There is a dispute in regard to the salary and perks of the petitioner, who is serving as Sub Inspector, P.S. Bhatpur Rani, District Deoria.

Madam Bose, learned A.G.A., is directed to apprise this court of the details of salary and perks drawn by the petitioner from 2002 till now.

List this case in the month of July, 2012 as fresh.

Order Date :- 28.5.2012

A.Nigam

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