Depika Singh & Anr vs State Of U.P Thru Prin Secy Home Lko ...
2017 Latest Caselaw 2175 ALL

Citation : 2017 Latest Caselaw 2175 ALL
Judgement Date : 10 July, 2017

Allahabad High Court

Depika Singh & Anr vs State Of U.P Thru Prin Secy Home Lko ... on 10 July, 2017

Bench: Ramesh Sinha, Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 14104 of 2017
 

 
Petitioner :- Depika Singh & Anr
 
Respondent :- State Of U.P Thru Prin Secy Home Lko & Ors
 
Counsel for Petitioner :- Dhirendra Pratap Singh
 
Counsel for Respondent :- G.A
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Rekha Dikshit,J.

Learned counsel for the petitioners states that due to some unavoidable circumstances the petitioners could not swear the supplementary affidavit, though it has been prepared.

As prayed, list in the next cause list.

(Rekha Dikshit,J.) (Ramesh Sinha,J.)

Order Date :- 10.7.2017

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