Smt. Babita Singh vs District Magistrate, Jaunpur And ...
2011 Latest Caselaw 826 ALL

Citation : 2011 Latest Caselaw 826 ALL
Judgement Date : 4 April, 2011

Allahabad High Court

Smt. Babita Singh vs District Magistrate, Jaunpur And ... on 4 April, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 19381 of 2011
 

 
Petitioner :- Smt. Babita Singh
 
Respondent :- District Magistrate, Jaunpur And Others
 
Petitioner Counsel :- G.P. Srivastava
 
Respondent Counsel :- C. S. C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos.1 to 4. Issue notice to respondent No.5.

Each one of respondents is granted six weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List thereafter.

Continuance of respondent No.5 shall abide by final order to be passed by this Court.

Order Date :- 4.4.2011

SRY

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