Hemlata Goyel vs State Of U.P. & Another
2017 Latest Caselaw 3393 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 56
 

 
Case :- APPLICATION U/S 482 No. - 1738 of 2006
 

 
Applicant :- Hemlata Goyel
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- M.C. Singh
 
Counsel for Opposite Party :- Govt. Advocate,Digvijai Singh
 

 
Hon'ble Ifaqat Ali Khan,J.

Heard Sri M. C. Singh, learned counsel for the applicant and learned A.G.A. for the State.

Learned counsel for opposite party no.2 Sri Digvijai Singh, has send illness slip.

List in the next week.

Learned counsel for the applicant apprise the Court that pursuant to the order dated 15.02.2006 office has not send the record of Criminal Misc. Application No.428 of 2006 (Rajan Singh vs. State of U.P. and another).

Reminder be issued to the official concerned to send the record of the Criminal Misc. Application No.428 of 2006 (Rajan Singh vs. State of U.P. and another) positively, on the date fixed.

Operation of interim stay order dated 30.03.2006 is extended till the date fixed.

Order Date :- 18.8.2017

Swati