Ratika Dina Nath vs State Of U.P.& 2 Ors.
2013 Latest Caselaw 6956 ALL

Citation : 2013 Latest Caselaw 6956 ALL
Judgement Date : 12 November, 2013

Allahabad High Court

Ratika Dina Nath vs State Of U.P.& 2 Ors. on 12 November, 2013

Bench: Rajes Kumar, Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 52429 of 2013
 

 
Petitioner :- Ratika Dina Nath
 
Respondent :- State Of U.P.& 2 Ors.
 
Counsel for Petitioner :- S.K.Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

Sri R.K. Sharma and Sri A.S. Pandey, Advocates, state that they have received instruction on behalf of respondent no. 2. They submitted that due to some unavoidable reason, he is not able to appear before this Court and requested for further time.

The prayer of learned counsels is accepted on a further cost of Rs.5,000/-, which shall be paid from his own source. It is also informed that earlier cost has also not been paid. By the next date, both the costs shall be paid then the respondent no. 2 shall be heard.

Put up on 20.11.2013 as fresh.

Order Date :- 12.11.2013

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