Smt. Laxmi Sharma vs State Of U.P. & Others
2011 Latest Caselaw 2114 ALL

Citation : 2011 Latest Caselaw 2114 ALL
Judgement Date : 27 May, 2011

Allahabad High Court

Smt. Laxmi Sharma vs State Of U.P. & Others on 27 May, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 31872 of 2011
 

 
Petitioner :- Smt. Laxmi Sharma
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Mohd. Afzal
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel ha accepted notice on behalf of respondent Nos. 1 to 5. Issue notice to respondent No.6.

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

List thereafter.

Order Date :- 27.5.2011

SRY

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