Smt. Suman Tripathi vs State Of U.P. And Others
2017 Latest Caselaw 4867 ALL

Citation : 2017 Latest Caselaw 4867 ALL
Judgement Date : 22 September, 2017

Allahabad High Court

Smt. Suman Tripathi vs State Of U.P. And Others on 22 September, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 21668 of 2010
 

 
Petitioner :- Smt. Suman Tripathi
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- S.K. Dubey,C.L. Pandey,Sanjay Mani Tiwari
 
Counsel for Respondent :- Govt. Advocate,A.K.Tiwari,A.P.Srivastava,Ashok Kr. Tripathi,Chandan Sharma,Manoj Kumar Singh,Ram Chandra Srivastava
 

 
Hon'ble Bachchoo Lal,J.

At the request of learned counsel for the petitioner, list after ten days.

In the meantime, learned counsel for the petitioner may file rejoinder affidavit, if any.

Interim order, if any, is extended till the next date of listing.

Order Date :- 22.9.2017

Gss

Download the LatestLaws.com Mobile App