Nargis Bano vs State Of U.P. & Others
2012 Latest Caselaw 4978 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 52860 of 2012
 

 
Petitioner :- Nargis Bano
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Ch. N.A. Khan
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1, 2 and 3. Issue notice to respondent No.4.

In the present case earlier benefit had been extended to the petitioner by granting the benefit of the judgment delivered in the case of Madhurani Gupta. Thereafter against the judgment in the case of Madhurani Gupta Special Appeal No.123 of 2006 has been filed and the order of learned single judge has been stayed. and based on the same order impugned has been passed. In view of this it would be appropriate that present matter be listed after decision of the aforesaid special appeal. Liberty is given to the petitioner to move application for getting this case listed after disposal of the special appeal.

Order Date :- 9.10.2012

SRY