Smt. Pushpa Devi & Others vs State Of U.P. & Another
2015 Latest Caselaw 2163 ALL

Citation : 2015 Latest Caselaw 2163 ALL
Judgement Date : 4 September, 2015

Allahabad High Court

Smt. Pushpa Devi & Others vs State Of U.P. & Another on 4 September, 2015

Bench: Mukhtar Ahmad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- CRIMINAL REVISION No. - 872 of 2013
 
Revisionist :- Smt. Pushpa Devi & Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Ashok Kumar Yadav
 
Counsel for Opposite Party :- Govt. Advocate,Shad Khan
 

 
Hon'ble Mukhtar Ahmad,J.

Case called out. Learned counsel for revisionists and Sri Mumtaj Ali, holding brief of Sri Shad Khan,Advocate, learned counsel for respondent No.2 are present.

Learned counsel for the revisionists submits that nothing has been paid in compliance of the judgement and order impugned.

Let an affidavit in this regard be filed on behalf of respondent No.2 by the next date. List after two weeks.

Order Date :- 4.9.2015

G.S

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