Citation : 2014 Latest Caselaw 2715 ALL
Judgement Date : 9 July, 2014
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 29 Case :- U/S 482/378/407 No. - 2503 of 2007 Applicant :- Kusum Lata (Objection Filed) Opposite Party :- State Of U.P.Through Secretary Home,Civil Sectt,Lko.& Anothe Counsel for Applicant :- Onkar Nath Tiwari Counsel for Opposite Party :- Govt.Advocate Hon'ble Ashwani Kumar Singh,J.
This petition under Section 482 Cr. P.C. has been listed in the cause list under caption 'CASES MAY HAVE BECOME INFRUCTUOUS BY EFFLUX OF TIME'.
Learned counsel for the petitioner, states that the matter has not become infructuous.
List in the next cause list before the appropriate court.
Till the next date of listing, interim order, if any, shall continue.
Order Date :- 9.7.2014
psd
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