Smt. Anju Devi vs State Of U.P. & Another
2013 Latest Caselaw 7023 ALL

Citation : 2013 Latest Caselaw 7023 ALL
Judgement Date : 19 November, 2013

Allahabad High Court

Smt. Anju Devi vs State Of U.P. & Another on 19 November, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 2945 of 2013
 

 
Revisionist :- Smt. Anju Devi
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Pramod Kumar,Anwar Hussain
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant revisionist is present.

Admit.

Issue notice to the respondent and other aggrieved party, if any.

Steps be taken by both ways forthwith.

Counter affidavit be filed within two weeks.

Rejoinder affidavit, if any, may also be filed in the meanwhile.

List immediately thereafter.

Order Date :- 19.11.2013

Monika

Download the LatestLaws.com Mobile App