Rikhai vs State Of U.P. & Others
2018 Latest Caselaw 4390 ALL

Citation : 2018 Latest Caselaw 4390 ALL
Judgement Date : 18 December, 2018

Allahabad High Court

Rikhai vs State Of U.P. & Others on 18 December, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 5599 of 2010
 
Petitioner :- Rikhai
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- R.B. Tripathi,M.C.Mishra
 
Counsel for Respondent :- Govt. Advocate,V.N. Pandey
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Sri Vishwanath Pandey, learned counsel for respondent states that there is no settlement and a wrong impression is created. He shall file affidavit of the respondent no. 2 that she has not been given any landed property and no settlement of land has taken place.

List this matter tomorrow i.e. 19.12.2018.

Parties shall remain present tomorrow.

Order Date :- 18.12.2018/Mukesh

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