Mrs. Tabassum Ghazala vs State Of U.P. And 5 Others
2017 Latest Caselaw 4463 ALL

Citation : 2017 Latest Caselaw 4463 ALL
Judgement Date : 15 September, 2017

Allahabad High Court

Mrs. Tabassum Ghazala vs State Of U.P. And 5 Others on 15 September, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 939 of 2017
 

 
Petitioner :- Mrs. Tabassum Ghazala
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Imran Syed,Imran Syed
 
Counsel for Respondent :- G.A.,S.C.
 

 
Hon'ble Bachchoo Lal,J.

Sri Samir Kumar Garg, Advocate, states that he wants to file vakalatnama on behalf of petitioner in connected Cr. Misc. Writ Petition No. 12823 of 2014.

List after ten days.

In the meantime, Sri Samir Kumar Garg, learned counsel may file vakalatnama on behalf of petitioner in connected writ petition no. 12823 of 2014.

Order Date :- 15.9.2017

Gss

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