Smt. Asha Devi vs State Of U.P. & Others
2013 Latest Caselaw 2004 ALL

Citation : 2013 Latest Caselaw 2004 ALL
Judgement Date : 13 May, 2013

Allahabad High Court

Smt. Asha Devi vs State Of U.P. & Others on 13 May, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 1353 of 2004
 

 
Petitioner :- Smt. Asha Devi
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- K.K. Tripathi
 
Respondent Counsel :- Govt. Advocate,R.P. Pandey,Rakesh Pandey
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

No one is present on behalf of the revisionist to press this revision.

Learned counsel for the respondent has sent illness slip today. 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 2004 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 respondent to positively argue the matter on the next date fixed.

Order Date :- 13.5.2013

Monika

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