Bindu Mati vs State Of U.P. & Another
2014 Latest Caselaw 9429 ALL

Citation : 2014 Latest Caselaw 9429 ALL
Judgement Date : 2 December, 2014

Allahabad High Court

Bindu Mati vs State Of U.P. & Another on 2 December, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 9572 of 2012
 

 
Petitioner :- Bindu Mati
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- Bal Krishna Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

The respondents have filed counter affidavit stating that their record has been seized in the process of some investigation.

This counter affidavit was filed in the year 2013.

Let a supplementary counter affidavit be field indicating the latest position in the matter within three weeks.

List thereafter.

Order Date :- 2.12.2014

M.A.A.

Download the LatestLaws.com Mobile App