Smt. Ruby Devi vs State Of U.P. & Another
2012 Latest Caselaw 5135 ALL

Citation : 2012 Latest Caselaw 5135 ALL
Judgement Date : 15 October, 2012

Allahabad High Court

Smt. Ruby Devi vs State Of U.P. & Another on 15 October, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 2390 of 2010
 

 
Petitioner :- Smt. Ruby Devi
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Sudhir Shandilya
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

Perused the office report dated 12.10.2012.

Issue notice to private opposite party no.2 by RPAD. Steps be taken within ten days.

Counter affidavit may be filed within three weeks from the date of receipt of notice. Learned AGA may also file counter affidavit within the aforesaid period. Rejoinder affidavit, if any, within two weeks thereafter.

List on 13.12.2012.

Order Date :- 15.10.2012

Hasnain

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