Poonam vs The State Of U.P. Thru Its Secy. And ...
2011 Latest Caselaw 5520 ALL

Citation : 2011 Latest Caselaw 5520 ALL
Judgement Date : 2 November, 2011

Allahabad High Court

Poonam vs The State Of U.P. Thru Its Secy. And ... on 2 November, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 62502 of 2011
 

 
Petitioner :- Poonam
 
Respondent :- The State Of U.P. Thru Its Secy. And Others
 
Petitioner Counsel :- D.B. Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1, 2 and 3. Issue notice to respondent No.4.

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

List thereafter.

Order Date :- 2.11.2011

SRY

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