Shahina vs Anwar
2016 Latest Caselaw 1817 ALL

Citation : 2016 Latest Caselaw 1817 ALL
Judgement Date : 25 April, 2016

Allahabad High Court

Shahina vs Anwar on 25 April, 2016

Bench: Raghvendra Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 23
 

 
Case :- CRIMINAL REVISION No. - 1915 of 1993
 

 
Revisionist :- Shahina
 
Opposite Party :- Anwar
 
Counsel for Revisionist :- M Islam
 

 
Hon'ble Raghvendra Kumar,J.

The office report dated 1.4.1994 discloses that Sri C.S. Sharma, Advocate, has put in appearance on behalf of the opposite party.

Learned counsel for the revisionist prays for and is granted a week's time to correct array of the opposite party and to implead the State of U.P. as opposite party no. 2. Necessary amendment be incorporated within a week.

List thereafter.

Order Date :- 25.4.2016

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