Smt.Meena And 4 Ors. vs State Of U.P.& 2 Ors.
2013 Latest Caselaw 5659 ALL

Citation : 2013 Latest Caselaw 5659 ALL
Judgement Date : 10 September, 2013

Allahabad High Court

Smt.Meena And 4 Ors. vs State Of U.P.& 2 Ors. on 10 September, 2013

Bench: Ashok Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- U/S 482/378/407 No. - 1820 of 2008
 

 
Applicant :- Smt.Meena And 4 Ors.
 
Opposite Party :- State Of U.P.& 2 Ors.
 
Counsel for Applicant :- Mohammad Adil Khan,G M Kamil,Rajeiu Kumar Tripathi
 
Counsel for Opposite Party :- Govt.Advocate,Abhishek Ranjan,S.C. Srivastava,Sachin Srivastava
 

 
Hon'ble Ashok Srivastava,J.

My attention has been drawn towards the order passed by this Court on 13.8.2013. In pursuance of the said order supplementary affidavit has been filed from the side of the applicants and certified copy of the case diary from the side of the State. Both are taken on record.

Learned counsel for the applicants wants some time to prepare the case.

Let the matter be listed on 18.9.2013 peremptorily.

Interim order, if in operation today, is extended till the next date of listing.

Order Date :- 10.9.2013

R.U.