Smt. Manbasa Devi vs State Of U.P. & Another
2014 Latest Caselaw 2015 ALL

Citation : 2014 Latest Caselaw 2015 ALL
Judgement Date : 23 May, 2014

Allahabad High Court

Smt. Manbasa Devi vs State Of U.P. & Another on 23 May, 2014

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 57
 

 
Case :- APPLICATION U/S 482 No. - 1102 of 2004
 

 
Applicant :- Smt. Manbasa Devi
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- K.N. Rai
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shashi Kant,J.

Heard Sri K.N. Rai, counsel for the applicant and learned A.G.A.

No one is present on behalf of the respondent no. 2.

Counter affidavit on behalf of the respondent no.2 has been filed by Sri R.K. Singh Advocate.

Office is directed to list this case in the next cause list as peremptorily showing the name of Sri R.K. Singh, as counsel for the respondent.

Order Date :- 23.5.2014

Monika

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