Smt. Reena Kadia vs State Of U.P. And 5 Others
2015 Latest Caselaw 794 ALL

Citation : 2015 Latest Caselaw 794 ALL
Judgement Date : 29 May, 2015

Allahabad High Court

Smt. Reena Kadia vs State Of U.P. And 5 Others on 29 May, 2015

Bench: Bharati Sapru




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT TAX No. - 465 of 2015
 

 
Petitioner :- Smt. Reena Kadia
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Imtiyaj Ali,Murtuza Ali
 
Counsel for Respondent :- C.S.C.,Mukesh Prasad
 

 
Hon'ble Bharati Sapru,J.

Learned standing counsel has obtained instructions. The next date fixed in the matter is 10.6.2015 for hearing of revision filed by the revisionist. The question with regard to maintainability of revision as well as merits may be decided in accordance with law on that date.

The writ petition is disposed of as above. No costs.

Order Date :- 29.5.2015

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