Smt. Radhika Devi W/O Raj Kumar ... vs Union Of India And Others
2011 Latest Caselaw 5197 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 46652 of 2011
 

 
Petitioner :- Smt. Radhika Devi W/O Raj Kumar Singh And Others
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- K. Ajit
 
Respondent Counsel :- C.S.C.,A.S.G.I.(2011/1521)
 

 
Hon'ble Rajes Kumar,J.

Learned Standing Counsel states that in this matter Sri Zafar Naiyar, Additional Advocate General, has been engaged to argue the matter and he requested that the matter be taken up day after tomorrow.

Put up day after tomorrow i.e. on 20.10.2011 as fresh.

Interim order shall continue till then.

18.10.2011

OP

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Case :- WRIT - A No. - 46652 of 2011

Petitioner :- Smt. Radhika Devi W/O Raj Kumar Singh And Others

Respondent :- Union Of India And Others

Petitioner Counsel :- K. Ajit

Respondent Counsel :- C.S.C.,A.S.G.I.(2011/1521)

Hon'ble Rajes Kumar,J.

CIVIL MISC. CORRECTION APPLICATION NO. 310676 OF 2011.

In paragraphs-2, 3 and 7 of the order dated 29.9.2011, in place of respondent nos. 8 to 20, respondent nos. 8 to 28 be read.

The application is allowed.

Order Date :- 18.10.2011

OP