Hema Kanyal vs State Of U.P. And Others
2011 Latest Caselaw 3669 ALL

Citation : 2011 Latest Caselaw 3669 ALL
Judgement Date : 9 August, 2011

Allahabad High Court

Hema Kanyal vs State Of U.P. And Others on 9 August, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 66118 of 2010
 

 
Petitioner :- Hema Kanyal
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Rahul Agarwal,Rakesh Kumar Mishra
 
Respondent Counsel :- C.S.C.,Vivek Varma
 

 
Hon'ble V.K. Shukla,J.

Serious disputed question of fact is being raised on behalf of the University that at no point of time, the University concerned had allotted any Roll Number in favour of the petitioner for appearing in B.Sc. 3rd year examination, whereas from the side of the petitioner, it is averred that Roll Number has been allotted to her after the Form had been transmitted by the College to the University. Till date the College in question has not been issued notice.

Issue notice to respondent No.3 returnable within three weeks.

List this case on 07.09.2011.

Order Date :- 9.8.2011

SRY

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