Smt. Preeti Raghav vs State Of U.P. & Another
2017 Latest Caselaw 2167 ALL

Citation : 2017 Latest Caselaw 2167 ALL
Judgement Date : 10 July, 2017

Allahabad High Court

Smt. Preeti Raghav vs State Of U.P. & Another on 10 July, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 20169 of 2017
 

 
Applicant :- Smt. Preeti Raghav
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Pavan Kishore,Piyush Kishore 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 no. 2 returnable at an early date.

List after service of notice upon opp. party no. 2.

Order Date :- 10.7.2017

Gss

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