Smt. Prem Kanti vs State Of U.P.
2014 Latest Caselaw 8816 ALL

Citation : 2014 Latest Caselaw 8816 ALL
Judgement Date : 19 November, 2014

Allahabad High Court

Smt. Prem Kanti vs State Of U.P. on 19 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 45956 of 2014
 

 
Applicant :- Smt. Prem Kanti
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vandana Shukla,Amit S. Tiwari,R.S. Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for complainant appeared. Learned A.G.A. appeared for State of U.P.

Shri A.K. Trivedi has filed Vakalatnama for accused respondents. He has submitted that accused respondents have not been impleaded as party in this application while accused are necessary party in this application.

I have considered submissions made by Shri A.K. Trivedi, learned counsel for accused.

Accused are necessary parties in this application.

Learned counsel for applicant is granted two weeks time to implead accused respondents as party in this application.

List after two weeks for hearing.

Order Date :- 19.11.2014