Smt. Meena Sharma vs State Of U.P. & Another
2017 Latest Caselaw 574 ALL

Citation : 2017 Latest Caselaw 574 ALL
Judgement Date : 12 May, 2017

Allahabad High Court

Smt. Meena Sharma vs State Of U.P. & Another on 12 May, 2017

Bench: Daya Shankar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 
Case :- CRIMINAL REVISION No. - 124 of 2013
 
Revisionist :- Smt. Meena Sharma
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Vijay Shankar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Daya Shankar Tripathi,J.

List has been revised. Learned counsel for the revisionist is present. No one has appeared on behalf of opposite party No.2.

According to office report dated 11.05.2017, notice issued against the opposite party No.2 has been received back unserved.

Learned counsel for the revisionist prays for and is granted one week's time to take fresh steps for serving upon opposite party No.2.

List on the date mentioned in the notice.

Order Date :- 12.5.2017/atul

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