Smt. Satto & Ors. vs State Of U.P. Thru. Its Prin. Secy. ...
2013 Latest Caselaw 1552 ALL

Citation : 2013 Latest Caselaw 1552 ALL
Judgement Date : 1 May, 2013

Allahabad High Court

Smt. Satto & Ors. vs State Of U.P. Thru. Its Prin. Secy. ... on 1 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 188 of 2013
 

 
Petitioner :- Smt. Satto & Ors.
 
Respondent :- State Of U.P. Thru. Its Prin. Secy. Home & Ors.
 
Petitioner Counsel :- Bhoj Raj Singh
 
Respondent Counsel :- Govt. Advocate
 
Hon'ble Ajai Lamba,J.

The impugned order mentions a high court's order that has not been placed on record.

The petition appears to be incompete.

List after one week.

Order Date :- 1.5.2013

A.Nigam

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