Smt. Pinki Yadav vs State Of U.P. And Others
2012 Latest Caselaw 5054 ALL

Citation : 2012 Latest Caselaw 5054 ALL
Judgement Date : 11 October, 2012

Allahabad High Court

Smt. Pinki Yadav vs State Of U.P. And Others on 11 October, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 41951 of 2011
 

 
Petitioner :- Smt. Pinki Yadav
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Kunwar Hans Pratap Singh,Brij Lal Jha
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Delay Condonation Application.

Cause shown is sufficient. The application is allowed. The delay in filing the review application is condoned.

Order Date :- 11.10.2012

Case :- WRIT - A No. - 41951 of 2011

Petitioner :- Smt. Pinki Yadav

Respondent :- State Of U.P. And Others

Petitioner Counsel :- Kunwar Hans Pratap Singh,Brij Lal Jha

Respondent Counsel :- C.S.C.

Hon'ble Rajes Kumar,J.

Civil Misc. Review Application.

Heard learned counsel for the applicant.

No case of review is made out. The review application is rejected.