Reena Agnihotri vs State Of U.P & Anr
2017 Latest Caselaw 3237 ALL

Citation : 2017 Latest Caselaw 3237 ALL
Judgement Date : 16 August, 2017

Allahabad High Court

Reena Agnihotri vs State Of U.P & Anr on 16 August, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 1106 of 2016
 

 
Revisionist :- Reena Agnihotri
 
Opposite Party :- State Of U.P & Anr
 
Counsel for Revisionist :- Chandra Bhushan Pandey,Abhinav Bhattacharya
 
Counsel for Opposite Party :- G.A.,Satyendra Prakash Singh,Satyendra Pratap Singh,Vijay Pratap Singh
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. As requested by learned counsel for revisionist.

2. List in the next cause list.

3. Counter affidavit may be filed by private respondent within a week.

4. Interim order, if any, shall continue till the next date of listing.

Order Date :- 16.8.2017

Pachhere/-

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