Km. Doly vs State Of U.P. And Others
2011 Latest Caselaw 227 ALL

Citation : 2011 Latest Caselaw 227 ALL
Judgement Date : 11 March, 2011

Allahabad High Court

Km. Doly vs State Of U.P. And Others on 11 March, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 14956 of 2011
 

 
Petitioner :- Km. Doly
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- M. A. Khan
 
Respondent Counsel :- C. S. C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondents. He prays for and is granted six weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List thereafter.

On the next date while filing counter affidavit specific reply be furnished in relation to the averments mentioned in paragraph 11 of the writ petition.

Order Date :- 11.3.2011

SRY

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