Smt. Omwati & Others vs State Of U.P.
2016 Latest Caselaw 451 ALL

Citation : 2016 Latest Caselaw 451 ALL
Judgement Date : 14 March, 2016

Allahabad High Court

Smt. Omwati & Others vs State Of U.P. on 14 March, 2016

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 1379 of 2003
 

 
Revisionist :- Smt. Omwati & Others
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- R.N. Sharma,A.K. Sharma
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Sudhir Agarwal,J.

1. Second consecutive adjournment has been sought on account of illness by Sri A.K. Sharma learned counsel for the revisionists.

2. List peremptorily in the next cause list.

Order Date :- 14.3.2016

Pravin

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