Smt. Sagira And 5 Others vs State Of U.P. Thru Secy. And ...
2017 Latest Caselaw 4094 ALL

Citation : 2017 Latest Caselaw 4094 ALL
Judgement Date : 7 September, 2017

Allahabad High Court

Smt. Sagira And 5 Others vs State Of U.P. Thru Secy. And ... on 7 September, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 12085 of 2015
 

 
Petitioner :- Smt. Sagira And 5 Others
 
Respondent :- State Of U.P. Thru Secy. And Another
 
Counsel for Petitioner :- Parvez Iqbal Ansari
 
Counsel for Respondent :- Govt.Advocate,Bachcha Singh,Bhaiya Ghanshyam Singh
 

 
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 ten days time to file compromise by way of a joint affidavit.

List thereafter.

Order Date :- 7.9.2017

Gss

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