Smt. Neha vs State Of U.P. And 3 Others
2017 Latest Caselaw 3201 ALL

Citation : 2017 Latest Caselaw 3201 ALL
Judgement Date : 11 August, 2017

Allahabad High Court

Smt. Neha vs State Of U.P. And 3 Others on 11 August, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 18668 of 2017
 

 
Applicant :- Smt. Neha
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Pramod Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

Learned A.G.A. has accepted notice on behalf of State.

Issue notice to the opp. party nos. 2 to 4 returnable at an early date.

List after service of notice upon the opp. party nos. 2 to 4.

Order Date :- 11.8.2017

Gss

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