Smt. Sunita vs State Of U.P. And Anr.
2017 Latest Caselaw 6198 ALL

Citation : 2017 Latest Caselaw 6198 ALL
Judgement Date : 2 November, 2017

Allahabad High Court

Smt. Sunita vs State Of U.P. And Anr. on 2 November, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 3703 of 2014
 

 
Petitioner :- Smt. Sunita
 
Respondent :- State Of U.P. And Anr.
 
Counsel for Petitioner :- Dileep Kumar,Rajrshi Gupta
 
Counsel for Respondent :- Govt. Advocate,Manish Tiwary,S.K.Tripathi
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the parties submit that the matter has been settled in between the parties.

They pray for and are granted one week time to file compromise.

List thereafter.

Order Date :- 2.11.2017

Gss

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