Smt. Vandana Kunwar vs State Of U.P. & 4 Others
2016 Latest Caselaw 7132 ALL

Citation : 2016 Latest Caselaw 7132 ALL
Judgement Date : 19 November, 2016

Allahabad High Court

Smt. Vandana Kunwar vs State Of U.P. & 4 Others on 19 November, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 54587 of 2016
 

 
Petitioner :- Smt. Vandana Kunwar
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- Sunil Kumar Maurya
 
Counsel for Respondent :- C.S.C.,Mrigraj Singh
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

It is stated that the issue involves in this writ petition is engaging attention of Supreme Court in the Special Leave to Appeal CC No.13846, State of U.P. and another v. Neha Srivastava.

In view of the above, list this case after four weeks.

In the mean time, parties are at liberty to exchange their affidavits.

Order Date :- 19.11.2016

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