Kavita Rawat vs State Of U.P. And 3 Others
2016 Latest Caselaw 132 ALL

Citation : 2016 Latest Caselaw 132 ALL
Judgement Date : 9 March, 2016

Allahabad High Court

Kavita Rawat vs State Of U.P. And 3 Others on 9 March, 2016

Bench: Bala Krishna Narayana, Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 2671 of 2016
 

 
Petitioner :- Kavita Rawat
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rakesh Kumar Shukla
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Naheed Ara Moonis,J.

The petitioner has filed an application supported by affidavit seeking extension of time to comply with the order of this Court dated 5.2.2016.

The cause shown in the affidavit filed in support of the time extension application is sufficient. The application for extension of time is accordingly allowed.

The petitioner is granted ten days and no more time to comply with the order dated 5.2.2016.

Order Date :- 9.3.2016

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