Smt.Jai Devi vs State Of U.P. And (7) Others.
2017 Latest Caselaw 2195 ALL

Citation : 2017 Latest Caselaw 2195 ALL
Judgement Date : 11 July, 2017

Allahabad High Court

Smt.Jai Devi vs State Of U.P. And (7) Others. on 11 July, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- CRIMINAL REVISION No. - 251 of 2002
 

 
Revisionist :- Smt.Jai Devi
 
Opposite Party :- State Of U.P. And (7) Others.
 
Counsel for Revisionist :- Vijai Vikram
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Vivek Chaudhary,J.

It is informed that counsel for the revisionist has expired.

Let card notice be issued.

Order Date :- 11.7.2017

psd

(Vivek Chaudhary,J.)

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