Smt. Priyanka Singh Thru Her ... vs State Of U.P.Thru Prin.Secy.Home ...
2015 Latest Caselaw 5074 ALL

Citation : 2015 Latest Caselaw 5074 ALL
Judgement Date : 4 December, 2015

Allahabad High Court

Smt. Priyanka Singh Thru Her ... vs State Of U.P.Thru Prin.Secy.Home ... on 4 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
Criminal Misc. Application No. 124911 of 2015
 
In
 
Case :- HABEAS CORPUS No. - 372 of 2015
 

 
Petitioner :- Smt. Priyanka Singh Thru Her Friend Prashant Ranjan Katiyar
 
Respondent :- State Of U.P.Thru Prin.Secy.Home Deptt.Lko.And Ors.
 
Counsel for Petitioner :- Brijesh Yadav 'Vijay'
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

This application has been filed for extension of time for taking steps in pursuance of the order dated 19.11.2015 passed by this Court.

Learned counsel for the petitioner is permitted for taking further steps within one week.

Accordingly, this application is allowed.

Order Date :- 4.12.2015

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