Citation : 2011 Latest Caselaw 290 ALL
Judgement Date : 15 March, 2011
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- APPLICATION U/S 482 No. - 36153 of 2010 Petitioner :- Smt. Rama Devi And Others Respondent :- State Of U.P.And Another Petitioner Counsel :- Ajay Vashishtha Respondent Counsel :- Govt.Advocate Hon'ble Yogesh Chandra Gupta,J.
List is revised. Learned counsel for the applicants is present. None is present for opp. party No.2.
Notices sent to opp. party No.2 has not received back after execution.
Issue fresh notice to opp. party No.2 by R.P.A.D. Steps be taken within ten days.
Let counter affidavit be filed by the respondents within three weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.
List on 11.5.2011.
Interim order, if any, shall continue till the date fixed.
Order Date :- 15.3.2011
NS
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!