Reeta Kharwar vs State Of U.P. & Others
2013 Latest Caselaw 557 ALL

Citation : 2013 Latest Caselaw 557 ALL
Judgement Date : 8 April, 2013

Allahabad High Court

Reeta Kharwar vs State Of U.P. & Others on 8 April, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 2937 of 2008
 

 
Petitioner :- Reeta Kharwar
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- R.P. Ram
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the revisionist has sent illness slip today. This is the third illness slip on behalf of the revisionist. The same be taken on record and be made part of the record.

List this matter peremptorily in the next cause list.

As the revision pertains to years 2008 and the proceedings of the lower court are held-up on account of pendency of this revision, it is requested that learned counsel for the revisionist to positively argue the matter on the next date fixed failing which, interim order, if any, shall automatically vacate.

Order Date :- 8.4.2013

Monika

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