Smt. Krishna Kumari vs State Of U.P. And Others
2011 Latest Caselaw 191 ALL

Citation : 2011 Latest Caselaw 191 ALL
Judgement Date : 10 March, 2011

Allahabad High Court

Smt. Krishna Kumari vs State Of U.P. And Others on 10 March, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 72408 of 2010
 

 
Petitioner :- Smt. Krishna Kumari
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ram Adhar Verma
 
Respondent Counsel :- C. S. C.,Sanjay Kr. Srivastava
 

 
Hon'ble V.K. Shukla,J.

Six weeks further time is allowed to learned standing counsel for filing counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List thereafter.

Interim order already passed is extended till the next date of listing.

Order Date :- 10.3.2011

SRY

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