Bhavya Alias Devpriya vs State Of U.P. And Another
2015 Latest Caselaw 2616 ALL

Citation : 2015 Latest Caselaw 2616 ALL
Judgement Date : 23 September, 2015

Allahabad High Court

Bhavya Alias Devpriya vs State Of U.P. And Another on 23 September, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL REVISION No. - 2263 of 2015
 

 
Revisionist :- Bhavya Alias Devpriya
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- D.S. Khan
 
Counsel for Opposite Party :- Govt.Advocate,Sanju Lata
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri D.S. Khan learned counsel for the revisionist, Smt. Sanju Lata learned counsel appearing on behalf of opposite party no. 2 and Sri Awdhesh Kumar Saxena learned A.G.A. for the State and perused the record.

Learned counsel for the opposite party prays for and is granted two weeks time for counter affidavit. Rejoinder affidavit, if any, may be filed within a week, thereafter.

List after expiry of aforesaid period.

Case called in revised. As per office order dated 11.9.2015 notice issued to Opposite Party No. 2 has not been received back after service. It further appears, if the matter has been preferred to the Mediation Center.

Order Date :- 23.9.2015

Ishan