Smt. Renu vs State Of U.P. & 2 Others
2015 Latest Caselaw 1780 ALL

Citation : 2015 Latest Caselaw 1780 ALL
Judgement Date : 12 August, 2015

Allahabad High Court

Smt. Renu vs State Of U.P. & 2 Others on 12 August, 2015

Bench: Rajes Kumar, Shamsher Bahadur Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 61447 of 2014
 

 
Petitioner :- Smt. Renu
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- S.D. Ojha
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shamsher Bahadur Singh,J.

Sri S.D. Ojha, learned counsel for the petitioner, prays for and is granted time to file documents whether in pursuance of the First Information Report any investigation has been made or not and in respect of the accident whether legal representative has filed any claim petition under the Motor Vehicles Act and what is the result of that claim petition.

List after two weeks.

Order Date :- 12.8.2015

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