HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 49 Case :- HABEAS CORPUS WRIT PETITION No. - 31785 of 2011 Petitioner :- Smt. Priyanka Giri Respondent :- Rajan Giri & Others Petitioner Counsel :- S.S.P. Gupta Respondent Counsel :- Govt. Advocate Hon'ble Shri Kant Tripathi,J.
Heard learned counsel for the petitioner and the learned AGA and perused the record.
Issue notice to respondent no. 2 calling upon him to produce the corpus and to file counter affidavit, if any, till next date of listing. Learned AGA may also file counter affidavit by then.
List on 27th July 2011.
Santosh Prasad, the deponent (husband of the petitioner) through whom this habeas corpus writ petition has been filed is directed to deposit Rs. 5,000/- by way of bank draft in favour of the corpus within two weeks from today in the registry of this Court. In case the amount is not deposited within the stipulated period this writ petition shall stand dismissed without reference to the Court.
Order Date :- 27.5.2011 shailesh