SHAILJA Vs. STATE OF U.P

JUDGEMENT

(1.) At the outset, it is pertinent to mention that learned counsel for the revisionist has filed some documents along with another stay application, but perusal of record shows that she has already filed an stay application alongwith memo of revision. So learned counsel for the revisionist wants to withdraw this additional stay application. Learned counsel for opposite no. 2 has no objection to it, therefore, his prayer for withdrawal of this additional stay application is allowed.

(2.) Accordingly, the additional application seeking stay is dismissed as withdrawn.

(3.) Heard learned counsel for the revisionist, learned A.G.A. for the State as well as Sri Hemant Kumar, learned counsel for the opposite party no. 2. Perused the record.