Kumari Jyoti @ Mataro And Anr. vs State Of U.P. And 2 Others
2015 Latest Caselaw 5369 ALL

Citation : 2015 Latest Caselaw 5369 ALL
Judgement Date : 11 December, 2015

Allahabad High Court

Kumari Jyoti @ Mataro And Anr. vs State Of U.P. And 2 Others on 11 December, 2015

Bench: Bala Krishna Narayana, Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 7159 of 2015
 

 
Petitioner :- Kumari Jyoti @ Mataro And Anr.
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Sushil Kumar Dubey
 
Counsel for Respondent :- Govt.Advocate,Punet Bhadauria
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Naheed Ara Moonis,J.

Learned counsel for the petitioners informed us that he has received a copy of counter affidavit from the counsel of respondent no.3 but the counter affidavit is not record.

Office is directed to trace out the same and place it on record.

Learned counsel for the petitioners prays for and is allowed two weeks time to file rejoinder affidavit to the counter affidavit filed on behalf of respondent no.3.

List this matter in the week commencing 11.1.2016.

Order Date :- 11.12.2015