Savitree vs State Of U.P. Thru Its Secy. And ...
2011 Latest Caselaw 5209 ALL

Citation : 2011 Latest Caselaw 5209 ALL
Judgement Date : 18 October, 2011

Allahabad High Court

Savitree vs State Of U.P. Thru Its Secy. And ... on 18 October, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 59987 of 2011
 

 
Petitioner :- Savitree
 
Respondent :- State Of U.P. Thru Its Secy. And Others
 
Petitioner Counsel :- Gyanendra Kumar,Suresh Kumar Singh
 
Respondent Counsel :- C.S.C.,Lavelesh Shukla
 

 
Hon'ble V.K. Shukla,J.

Learned counsel for the petitioner is accorded ten days' time to file supplementary affidavit indicating therein the foundation and basis on which petitioner claims admission under NRI quota. She shall also append copy of the relevant brochure, provisions of which were to be adhered to at the time of admission.

List after ten days.

Order Date :- 18.10.2011

SRY

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