Neha Singh vs State Of U.P. Thru Its Secy. And ...
2011 Latest Caselaw 5565 ALL

Citation : 2011 Latest Caselaw 5565 ALL
Judgement Date : 4 November, 2011

Allahabad High Court

Neha Singh vs State Of U.P. Thru Its Secy. And ... on 4 November, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 63075 of 2011
 

 
Petitioner :- Neha Singh
 
Respondent :- State Of U.P. Thru Its Secy. And Others
 
Petitioner Counsel :- Bakhteyar Yusuf
 
Respondent Counsel :- C.S.C.,Faheem Ahmad,Laulesh Shukla
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent No.1. Sri Lavlesh Shukla, Advocate has entered appearance on behalf of respondent Nos. 2 and 3. Sri Faheem Ahmad, Advocate has entered appearance on behalf of respondent No.4.

Sri Lavlesh Shukla is accorded two weeks time to file counter affidavit giving full details as to why the result has not been declared so far.

Order Date :- 4.11.2011

SRY

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