Smt.Shama Parveen vs Mohd.Akeem @ Bhola & Another.
2018 Latest Caselaw 1903 ALL

Citation : 2018 Latest Caselaw 1903 ALL
Judgement Date : 8 August, 2018

Allahabad High Court

Smt.Shama Parveen vs Mohd.Akeem @ Bhola & Another. on 8 August, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 532 of 2003
 
Revisionist :- Smt.Shama Parveen
 
Opposite Party :- Mohd.Akeem @ Bhola & Another.
 
Counsel for Revisionist :- S.H.Ibrahim,Neeraj Sahu
 
Counsel for Opposite Party :- Govt.Advocate,S.M. Sajjad,Shishir Pradhan
 

 
Hon'ble Rajesh Singh Chauhan,J.

List revised.

Sri S.H. Ibrahim, learned counsel for the revisionist and the learned Additional Government Advocate are present, while Sri S.M. Sajjad, learned counsel for the opposite party is not present.

Sir Ibrahim has filed supplementary affidavit, the same is taken on record.

List / put up on 10.08.2018.

Sri Ibrahim, learned counsel for the revisionist shall inform learned counsel for the opposite party in writing about the date fixed.

Order Date :- 8.8.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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