ISHRAT JAHAN Vs. STATE OF U P & ANOTHER
LAWS(ALL)-2013-4-313
HIGH COURT OF ALLAHABAD
Decided on April 08,2013

ISHRAT JAHAN Appellant
VERSUS
State Of U P And Another Respondents

JUDGEMENT

- (1.) Case called out in the revised list.
(2.) Heard learned counsel for the applicant-revisionist and learned A.G.A.
(3.) A perusal of the record and order dated 24.10.2009 clearly shows that service has been duly effected on the other party but no one has appeared to rebut the revision or to file any objections.;


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