Smt. Pratibha Dayal vs State Of U.P. & Others
2011 Latest Caselaw 6555 ALL

Citation : 2011 Latest Caselaw 6555 ALL
Judgement Date : 16 December, 2011

Allahabad High Court

Smt. Pratibha Dayal vs State Of U.P. & Others on 16 December, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 66389 of 2009
 

 
Petitioner :- Smt. Pratibha Dayal
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- R.C. Chaudhary,Smt. Usha Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

One month's further time is allowed to learned standing counsel for filing counter affidavit.

List after one month along with record of writ petition No.5273 of 2009, showing the names of respective counsel along with cause title.

Chief Medical Officer Mirzapur is directed to ensure that respondent No. 4, Rajesh Dayal son of late Smt. S.M. Devi is apprised of the proceedings ongoing before this Court.

Order Date :- 16.12.2011

SRY

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