Smt. Neeti Singh vs Dhirendra Pratap Singh
2011 Latest Caselaw 883 ALL

Citation : 2011 Latest Caselaw 883 ALL
Judgement Date : 5 April, 2011

Allahabad High Court

Smt. Neeti Singh vs Dhirendra Pratap Singh on 5 April, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- TRANSFER APPLICATION (CIVIL) No. - 108 of 2009
 

 
Petitioner :- Smt. Neeti Singh
 
Respondent :- Dhirendra Pratap Singh
 
Petitioner Counsel :- Pramod Kumar Srivastava
 
Respondent Counsel :- M.K.Srivastava
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the applicant states that rejoinder affidavit is ready but the same could not be served upon the learned counsel for the respondent.

List in week commencing 18.4.2011. By that time, the petitioner may serve the rejoinder affidavit.

Till the next date of listing, the interim order shall continue provided the condition of interim order granted earlier has been complied with.

Order Date :- 5.4.2011

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