SANJAY RAWAT Vs. REENA RAWAT
LAWS(ALL)-1997-10-123
HIGH COURT OF ALLAHABAD
Decided on October 23,1997

Sanjay Rawat Appellant
VERSUS
Reena Rawat Respondents

JUDGEMENT

P.K.Jain, J. - (1.) Case is taken up in the revised list. None appears for the revisionist to press the revision. Learned counsel for the opposite party, Smt. Reena Rawat, is present.
(2.) Heard learned counsel for the opposite party and perused the material on record.
(3.) Stay vacation application has been moved by the opposite party.;


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