Smt. Zakia vs State Of U.P. & Another
2017 Latest Caselaw 583 ALL

Citation : 2017 Latest Caselaw 583 ALL
Judgement Date : 12 May, 2017

Allahabad High Court

Smt. Zakia 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. - 2 of 2013
 

 
Revisionist :- Smt. Zakia
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- N.I. Jafri
 
Counsel for Opposite Party :- Govt. Advocate,Sanjay Singh
 

 
Hon'ble Daya Shankar Tripathi,J.

List has been revised.

Learned counsel for the revisionist and learned AGA for the State-opposite party No.1 are present. No one has appeared on behalf of opposite party No.2.

Learned counsel for the revisionist submitted that the matter is urgent and learned counsel for opposite party No.2 is avoiding to argue this case.

List in the next cause list, peremptorily.

Order Date :- 12.5.2017

atul

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