Sunita Singh vs State Of U.P. And Others
2011 Latest Caselaw 4599 ALL

Citation : 2011 Latest Caselaw 4599 ALL
Judgement Date : 13 September, 2011

Allahabad High Court

Sunita Singh vs State Of U.P. And Others on 13 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 48002 of 2011
 

 
Petitioner :- Sunita Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Deepak K. Jaiswal,S.K.Singh Paliwal
 
Respondent Counsel :- C.S.C.,Sanjay Kumar Srivastava
 

 
Hon'ble Rajes Kumar,J.

Sri J.P. Singh, learned counsel appearing on behalf of respondent no. 5 has filed counter affidavit. The same may be placed on record.

Learned Standing Counsel submitted that the order has been passed by Dr. Aarti Singh, District Programme Officer, Azamgarh. Now she has been suspended. She is directed to file counter affidavit within two weeks. Meanwhile, the petitioner may file rejoinder affidavit to the affidavit filed on behalf of respondent no. 5.

Put up on 12.10.2011 as fresh.

Order Date :- 13.9.2011

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