Smt. Shakuntala Chaudhary vs State Of U.P. & Others
2011 Latest Caselaw 2050 ALL

Citation : 2011 Latest Caselaw 2050 ALL
Judgement Date : 26 May, 2011

Allahabad High Court

Smt. Shakuntala Chaudhary vs State Of U.P. & Others on 26 May, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 31412 of 2011
 

 
Petitioner :- Smt. Shakuntala Chaudhary
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Smt. Meera
 
Respondent Counsel :- C.S.C.,A.S.G.I.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent No.1. Smt. Radhika Srivastava, Advocate, has entered appearance on behalf of respondent No.3. Issue notice to respondent Nos.4, 5 and 6 returnable within eight weeks.

Each one of the respondents is accorded eight weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next four weeks.

List thereafter.

Order Date :- 26.5.2011

SRY

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