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Smt. Anju Sharma And Anr. vs State Of U.P. And 4 Others
2016 Latest Caselaw 4687 ALL

Citation : 2016 Latest Caselaw 4687 ALL
Judgement Date : 1 August, 2016

Allahabad High Court
Smt. Anju Sharma And Anr. vs State Of U.P. And 4 Others on 1 August, 2016
Bench: Abhai Kumar



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 25466 of 2016
 

 
Petitioner :- Smt. Anju Sharma And Anr.
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Dhiranjan Singh Patel
 
Counsel for Respondent :- G.A.
 
Hon'ble Abhai Kumar, J.

Learned counsel for the petitioners is present.

Counter affidavit on behalf of respondent nos. 4 and 5 has been filed today alongwith Vakalatnama on behalf of Sri Anoop Trivedi, Advocate, are taken on record.

Sri M.S. Siddiqui, advocate, holding brief of Sri Anoop Trivedi, counsel for respondents is also present.

From the counter affidavit it can be inferred that petitioner no. 1 - corpus is dead.

Rejoinder affidavit, if any, may be filed within four weeks.

List on 12th September, 2016.

Order Date :- 01.08.2016.

Vinod.

 

 

 
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