Manju Devi vs The State Of U.P. And Others
2011 Latest Caselaw 5438 ALL

Citation : 2011 Latest Caselaw 5438 ALL
Judgement Date : 31 October, 2011

Allahabad High Court

Manju Devi vs The State Of U.P. And Others on 31 October, 2011

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 61580 of 2011
 

 
Petitioner :- Manju Devi
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- Uma Nath Pandey
 
Respondent Counsel :- C.S.C.,Anuj Kumar,Sanjay Dwivedi
 

 
Hon'ble Dilip Gupta,J.

Petitioner is permitted to implead Smt. Lata Devi as respondent No.5 to the writ petition.

Learned Standing Counsel appears for respondent Nos.1 and 2. Sri Sanjay Dwivedi appears for respondent No.3, while Sri Anuj Kumar appears for respondent No.4. Issue notice to the newly impleaded respondent No.5 by registered post. Steps may be taken within a week.

The respondents may file the counter affidavit within a period of six weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List this petition for admission/hearing in the week commencing 19th December, 2011.

Order Date :- 31.10.2011