C/M Shivangi Mahila Maha ... vs State Of U.P. And Others
2011 Latest Caselaw 3684 ALL

Citation : 2011 Latest Caselaw 3684 ALL
Judgement Date : 10 August, 2011

Allahabad High Court

C/M Shivangi Mahila Maha ... vs State Of U.P. And Others on 10 August, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 28784 of 2011
 

 
Petitioner :- C/M Shivangi Mahila Maha Vidhyalay And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- R.N. Yadav
 
Respondent Counsel :- C.S.C.,A.K. Shukla
 

 
Hon'ble V.K. Shukla,J.

Sri R.N. Yadav, Advocate, learned counsel appearing for the petitioner, after it has been informed by Sri Ajit Kumar Singh, Advocate, that in the present case, there is no order of affiliation in terms of Section 37 (2) of the U.P. State Universities Act, 1973, for the academic year 2008-90 and 2009-10, then confronted with this situation, requests that reasonable time be accorded to him so as to enable him to amend his writ petition.

Request made is accepted. Ten days time is accorded for the purposes of amending the writ petition.

List after ten days.

Order Date :- 10.8.2011

SRY

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