Deepika Jaiswal vs State Of U.P.Through Prin. Secy. ...
2011 Latest Caselaw 4697 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. BENCH No. - 1354 of 2011
 

 
Petitioner :- Deepika Jaiswal
 
Respondent :- State Of U.P.Through Prin. Secy. Home U.P.Civil Sectt. Lko.
 
Petitioner Counsel :- Pradeep Kumar Shukla
 
Respondent Counsel :- G.A.,R K Singh
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Ashwani Kumar Singh,J.

Sri Pradeep Kumar Shukla, learned counsel for the petitioner has sent an illness slip.  Sri R.K.Singh, learned counsel for opposite party no.4 is present.

Let notices be issued to Sanjay Kumar, son of Sri Prem Chand, resident of Village & P.O.Kurebhar, district Sultanpur, through Chief Judicial Magistrate, Sultanpur, for his appearance before this Court on 12.10.2011.  Notices shall also be issued to Smt.Shakuntala Devi, wife of Sri Surendra Kumar Jaiswal, resident of Village and Kasba Guptarganj, police station Kurebhar, district Sultanpur,through Chief Judicial Magistrate, Sultanpur, for appearance of Deepika Jaiswal(petitioner) through Smt.Shakuntala Devi on 12.10.2011.

List on 12.10.2011.

Order Date :- 16.9.2011

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