Kishori Devi vs State Of U.P. And Others
2011 Latest Caselaw 615 ALL

Citation : 2011 Latest Caselaw 615 ALL
Judgement Date : 29 March, 2011

Allahabad High Court

Kishori Devi vs State Of U.P. And Others on 29 March, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 17928 of 2011
 

 
Petitioner :- Kishori Devi
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- D.P. Tripathi,M.K. Pandey
 
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 twelve weeks' time to file counter affidavit.

List after 12 weeks.

On the next date while filing counter affidavit, the District Magistrate, Jhansi is directed to look into the matter and submit report, which report shall be annexed along with the counter affidavit.

Order Date :- 29.3.2011

SRY

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