Kumari Alka Kushwaha vs State Of U.P. And Others
2011 Latest Caselaw 4456 ALL

Citation : 2011 Latest Caselaw 4456 ALL
Judgement Date : 7 September, 2011

Allahabad High Court

Kumari Alka Kushwaha vs State Of U.P. And Others on 7 September, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 49372 of 2011
 

 
Petitioner :- Kumari Alka Kushwaha
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Smt. Sandhya Sachan,S.N. Tiwari
 
Respondent Counsel :- C.S.C.,P.K. Tripathi
 

 
Hon'ble V.K. Shukla,J.

Sri P.K. Tripathi, learned counsel representing the respondent University before this Court, informs the Court that no date has fixed for examination. He prays that ten days' time be granted to him for filing counter affidavit.

Request made is accepted. Time as prayed, is accorded to Sri Tripathi for filing counter affidavit.

List this case on 20.09.2011.

Learned counsel for the petitioner is permitted to serve the Principal and Manager of Mahila Mahavidyalaya, Kidwai Nagar, Kanpur Nagar within 48 hours, and for this purpose the office is directed to issue requisite dasti sommons to the petitioner. Afidavit of service may be filed by the date fixed.

Order Date :- 7.9.2011

SRY