Smt. Meeta Khattri @ Meeta Sahgal vs State Of U.P. & Ors.
2014 Latest Caselaw 2257 ALL

Citation : 2014 Latest Caselaw 2257 ALL
Judgement Date : 10 June, 2014

Allahabad High Court

Smt. Meeta Khattri @ Meeta Sahgal vs State Of U.P. & Ors. on 10 June, 2014

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 252 of 2014
 

 
Revisionist :- Smt. Meeta Khattri @ Meeta Sahgal
 
Opposite Party :- State Of U.P. & Ors.
 
Counsel for Revisionist :- Wasim Ahmad
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shashi Kant,J.

After arguments at some length, learned counsel for the revisionist made a prayer for withdrawal of this revision with liberty to file revision before the Sessions Judge concerned.

In view of the aforesaid submissions, this revision is dismissed as withdrawn with liberty to file a fresh revision before the Sessions Judge concerned, if so advised.

Order Date :- 10.6.2014

Monika

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